JAYARAMEGOWDA Vs. NARASIMHARAJU

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for respondent No.2 - Insurer.

(2.) The appellant is assailing the correctness of the judgment and award dtd. 19/9/2011 passed by the Court of Labour Officer and Commissioner for Workmen's Compensation, Sub-Division-I, Bannerghatta Road, Bangalore-29, in proceedings No.WCA/FC/CR-83/2008. The Commissioner has rejected the petition filed by the dependants of the deceased - Raghu.

(3.) Certain facts necessary for adjudication of the case can be summarized as under:- The accident in question took place on 5/11/2008. The accident occurred on account of collision between two lorries namely, lorry bearing registration No.KA-06/A-8813 and another lorry bearing registration No.KA-05/AF-3663. On account of the accident, Raghu succumbed to injuries and died. In the lorry along with Raghu, one Satish was also travelling. Satish filed a complaint. In his complaint, he has referred to deceased - Raghu as the Salesman. Based on the complaint, FIR is registered. Thereafter, the claim petition is filed by the dependants of the deceased - Raghu.