VINODA Vs. IFFCO TOKIO GENERAL INS CO LTD

JUDGEMENT

(1.) This appeal is filed by the claimant under Sec. 30(1) of Employees Compensation Act, 1923 (hereinafter referred to as 'the Act', for short) being aggrieved by the judgment dtd. 2/3/2019 passed by the Senior Civil Judge and Commissioner for Employees Compensation, Challakere in ECA 1/2017.

(2.) Facts giving rise to the filing of the appeal briefly stated are that the claimant was an employee and was working as coolie under respondent No.1. On 29/4/2016, when he was engaged in loading the mud to the tractor and trailer bearing No.KA-6-TA-6319 in Nayakanahatti Village, Challakere Taluk, the driver of the said vehicle moved the same in rash and negligent manner and heap of mud fell on the lower back of the claimant. As a result, he sustained grievous injuries and was hospitalized.

(3.) The claimant filed petition before the Commissioner for Employees Compensation seeking compensation for the injuries sustained by him during the course of his employment.