KASHIBAI Vs. CHANNABASU

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of both the learned counsels, is taken up for final disposal.

(2.) The case of the appellants/claimants is that, the deceased was working as a driver in Bolero Jeep bearing Reg. No.KA-48/M-5343 under the employment of respondent No.1 on monthly wages of Rs.5,000/- and bhatta of Rs.100/- per day and the said vehicle was insured with respondent No.2/Insurance Company. It is contended that on 27.08.2013 at about 6:20 a.m. near Bekkod cross on Mundagod - Sirsi road, the deceased was on duty on the said Bolero Jeep as a driver and was going towards Dharmasthala side from Savalagi and when the vehicle reached place called near Bekkod cross, the deceased lost control over the vehicle and dashed a road side tree and vehicle was turtled and fell into a road side ditch and due to the said accident, the deceased died.

(3.) The appellants/claimants have filed petition before the learned MACT-XII/Commissioner for Workmen's Compensation, Vijayapur claiming compensation under various heads. The wife of the deceased adduced evidence as PW.1 and got marked documents at Exs.P1 to P8. Respondent No.2/Insurance Company had filed documentary evidence at Ex.R.1/Insurance Policy.