MANAGER,SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs. MEHABOOB

JUDGEMENT

(1.) Insurer-respondent No.2 in ECA No.60 of 2014 on the file of the I Additional Senior Civil Judge and Commissioner for Workmen's Compensation, Belagavi, (hereinafter referred to as 'the Tribunal' for short), is before this Court, impugning the judgment and award dtd. 20/2/2016, awarding compensation of Rs.1,40,000.00 with interest at 12% per annum from the expiry of one month from the date of injury till the date of deposit by respondent No.2.

(2.) Parties are referred to as per their rank and status before the Tribunal.

(3.) Brief facts of the case are that, the claimant filed the petition under Sec. 22 of the Employees' Compensation Act, 1923 (for short 'the EC Act'), claiming compensation for the injuries suffered by him in a road traffic accident. The petitioner contended that he was the employee of respondent No.1 and was working as a driver of the truck bearing registration No.KA-22/B-1349. The same was insured with respondent No.2. On 21/8/2011 at about 1.00 a.m. in the mid night, the petitioner was proceeding towards Belagavi in the said truck loaded with sand. It met with an accident as it dashed to the road side tree, as a result, the petitioner sustained injuries and a criminal case was registered against him. He took treatment in the hospital at Belagavi and suffered permanent disability. Therefore, he claimed compensation from respondent Nos.1 and 2.