THE ORIENTAL INSURANCE CO. LTD. Vs. MOHD. NAZEER

JUDGEMENT

(1.) Aggrieved by the award dated 29.04.2010 in WCA/NFC/CR/159/2008 passed by the Workmen's Compensation Commissioner, My sore, the insurer has preferred the above appeal.

(2.) Appellant was respondent No.2, respondent No.1 was the claimant and respondent No.2 was respondent No.1 in the proceedings before the Commissioner. For the purpose of convenience, the parties will be referred to henceforth with their ranks in the proceedings before the Commissioner.

(3.) On 06.10.2008 at 2.30 p.m. when the claimant and others were traveling in Toyota Qualis Car bearing No.KA-09/P-501 near Bilikere My sore road, Hullenahalli gate within the limits of Bilikere police station, My sore District, lorry bearing No.KA-12-7097 hit the claimant's car and caused the accident. Respondent No.1 was the registered owner of the said car. Regarding the accident, the wife of respondent No.1 filed the complaint as per Ex.P1. Bilikere Police registered the case in Crime No.264/2008 of their police station and charge sheeted the driver of the lorry. The car was insured with respondent No.1.