MASTANSAB Vs. RUSTAM KHAN

JUDGEMENT

(1.) The claimant before the Commissioner for Employees Compensation (hereinafter shortly called as "Commissioner"), Basavakalyan has filed this appeal, aggrieved by the order passed by the Senior Civil Judge & JMFC & Commissioner for Employees Compensation At Basavakalyan in ECA No.17/2014 dated 28.05.2016.

(2.) It is evident that the petitioner was working as a driver in a lorry, while he was driving the said lorry containing sand load on 03.01.2012 at 11.30 P.M. vehicle dashed to the road side tree. On account of which, he sustained grievous multiple injuries. So, he has filed case before the Commissioner for Employees Compensation seeking compensation.

(3.) The respondent No.1 is the owner of the vehicle and the respondent No.2 is the Insurance Company. The owner of the vehicle admitted that the appellant is working under him as a driver of Lorry No.KA-39/0862 for last 02 years.