BRANCH MANAGER Vs. NAKKA VENKATARAJU

JUDGEMENT

(1.) Even though the case is at the stage of admission but at the consent of the learned counsels for both the parties, this appeal is taken up for final hearing and for disposal, since short question of law is involved.

(2.) The present appeal is preferred under Section 30(1) of the Workmen's Compensation Act, challenging the judgment and award passed in WC No.1010/2007 dated 10.08.2012 by the Labour Officer and Commissioner for Workmen Compensation, Raichur (for brevity hereinafter called as the 'Commissioner').

(3.) The brief facts of the case are as follows ;- The respondent No.1 was working under the employment of respondent No.2 as a cleaner in the vehicle bearing Reg.No.AP-02-W-0420 of respondent No.2 and was receiving salary of Rs.4,000/- per month and on 25.05.2007 at evening 5.00 p.m. at the instruction of his employer the respondent no.1 was travelling in the swaraj mazda vehicle and caused the accident to the stationed lorry bearing its Reg.No.TAD 2039 and sustained fractured grievous injuries and immediately the respondent No.1 was taken to the hospital for treatment. It is submitted that respondent No.1 sustained 45% of permanent total disablement. It is stated that respondent No.1 has given evidence before the learned Commissioner and produced documentary evidences as Exs.P.1 to P.9.