DIVISIONAL MANAGER Vs. M.SUBRAMANYAM

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondents.

(2.) These two appeals are filed by the Insurance company challenging the Judgment and award passed by the Workmen's Compensation Commissioner to set side the award dtd. 20/4/2011 passed in both the claim petitions, fastening the liability on the Insurance Company.

(3.) The factual matrix of the case of the claimants before the Workmen's Compensation Commissioner is that, on 7/5/2007, the injured driver driven the vehicle in a rash and negligent manner, as a result M.Raghavendra @ Raghav who was working as Hamaal died and the driver sustained the injuries and hence, made the claim before the Workmen's Compensation Commissioner. In order to prove their case, examined the father of the deceased and also the injured examined himself as a witness and also examined the Doctor as P.W.3. The Workmen's Compensation Commissioner considering both the oral and documentary evidence, awarded compensation of Rs.4,22,974.00 in WCA No.447/2007 and for injured awarded an amount of Rs.1,04,865.00 with 12% interest.