DIVISIONAL MANAGER Vs. ABDULSAHEB

JUDGEMENT

(1.) The insurer is in appeal calling in question the legality and correctness of the award dtd. 29/12/2009 passed in WCA/NF-126/2008 by the learned Labour Officer and Commissioner for Workmen's Compensation, Sub- division-2, Hubli (for short, 'Commissioner').

(2.) Brief facts of the case insofar as the same are relevant for the present purposes are that the claimant was working as a Driver in a Lorry bearing registration No.KA-25/A-1184 belonging to respondent No.1- Mohammed Jaffar and insured with the present appellant and that on 25/11/2007, while he was working as driver in the said lorry, at about 10.30 a.m. when he was tying ropes to the bags which was loaded on the lorry, he fell down and suffered fracture of his leg resulting in disability to him.

(3.) On the claim petition being filed, both the owner and the insurer filed their separate statement of objections denying the material averments made therein.