DIVISIONAL MANAGER Vs. BASAVVA

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) Factual matrix of the case of the claimants before the Workmen's Commissioner (for brevity, 'Commissioner') is that the claimants are the mother and wife of deceased Nagaraj and in the claim petition they claim that the deceased was driving the tractor-trailer at the time of accident and tractor-trailer turtled, as a result of which the he sustained grievous injuries and succumbed to injuries. Hence, claimants laid a claim petition before the Commissioner.

(3.) It is the claim of the claimants that deceased Nagaraj was working with respondent No.1 and was drawing salary of Rs.4,000.00 per month. Hence, on account of death of Nagaraj, the claimants have lost their earning member of the family.