ORIENTAL INSURANCE CO. LTD. BELLARY REP. BY ITS AUTHORISED SIGNATORY REGIONAL MANAGER Vs. SRI GANESHA S/O GAVISIDDAPPA

JUDGEMENT

(1.) THE respondent No. 2 in WCA.706/2002 on the file of the Commissioner for Workmen's Compensation, Sub -division No. 2, Bellary is the appellant. The parties will be referred according to their ranking before the Commissioner for convenience.

(2.) THE facts necessary for the consideration of the appeal are as under: It is the case of the claimant that he was working as a driver in the Lorry bearing registration No. KA34/A 4559 belonging to respondent No. 2 - G.T.Sunkappa. While working as a driver on 7.1.2002, the driver of the lorry has driven the lorry rashly and negligently, it resulted in accident. So, seeks for compensation.

(3.) THE learned Commissioner has recorded the evidence, believed the case of the claimant that he met with the accident, while he was moving in the lorry driven by other lorry driver, fixed the compensation at Rs. 95,371/ - .