YANKANAGOUDA Vs. K.PAMPAPATHI PATIL

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 finally.

(2.) The present appeal is preferred under Section 30 of the Employee's Compensation Act , (for brevity hereinafter referred to as the 'Act') challenging the judgment and award passed in ECA No.02/2016 dated 01.03.2017 by the Senior Civil Jude and JMFC, Lingasugur.

(3.) The deceased was under the employment of respondent No.1, working as driver in the lorry bearing Reg.No.KA-37/A-2932 which is owned by respondent No.1 and is insured with respondent No.2 and on 11.05.2013 as per the instruction of respondent No.1 employer the deceased was driving the said lorry for unloading the pesticide bags to Hagaribommanhalli and while he was proceeding near Edga ground on Kerehalli - Agalakera village road at about 7.30 p.m. the lorry met with an accident and as a result of the said accident the deceased sustained grievous injuries and succumbed to the injuries on the spot followed by registration of criminal case in Crime No.131/2013 before Koppal Police Station.