NEW INDIA ASSURANCE CO LTD Vs. PARVATHI

JUDGEMENT

(1.) THIS appeal arises out of an order of commissioner for Workmen's Compensation, davanagere, in No. LOD/sca/cr. 171/96 dated March 31, 1998.

(2.) THE Legal Representatives of the deceased-Gurubasappa filed claim petition before the Commissioner for Workmen's compensation, Davanagere, contending that on May 11, 1996 at about 4 p. m. when the deceased was loading the tractor he got stuck under the mud and died due to failure of respiration system. Therefore, they have claimed a compensation of Rs. 2,50,000. 00 on the ground that he was earning Rs. 1,500. 00 per month and Rs. 307- daily batta. So far as the owner is concerned, objection statement was not filed. The second respondent- Insurance company filed objection statement.

(3.) ON the basis of the objection, totally five issues were raised.