T.CHANDRABABU Vs. VISHALAKSHI T KONTIRUVENKADASAM

JUDGEMENT

(1.) This appeal is at the instance of the claimant calling in question the legality and validity of judgment and award dtd. 27/4/2010 in WCA/NF No.124/2008 by the learned Labour Officer and Commissioner for Workmen's Compensation, Haveri (for short, 'Commissioner').

(2.) It is the case of the claimant that on 11/4/2008, he was driving a Car bearing registration No.TN-33/AK-2839 belonging to respondent No.1-Smt. T. Vishalakshi and insured with respondent No.2/Insurance Company. While he was driving the said Car at the instruction of owner, near Karjagi Seeds Company at Ranebennur, PB Road, lorry bearing registration No. AP-36/X-4788 with its driver driving the same in a rash and negligent manner and in high speed came and dashed against the said Car resulting in grievous injuries to him.

(3.) On claim petition being filed, respondent No.1/owner remained exparte. Respondent No.2- Insurance Company contested the proceedings by filing statement of objections denying all the averments made in the claim petition.