RENUKA Vs. KRISHNAPPA

JUDGEMENT

(1.) Challenging impugned judgment and award dtd. 8/7/2015 passed by II Additional Senior Civil Judge and Commissioner for Workmen's Compensation, Belagavi at Belagavi, in ECA No.513/2014 (hereinafter referred to as 'Commissioner' for short), this appeal is filed by workman for enhancement of compensation.

(2.) Brief facts as stated are that Sri. Maruti S/o Bhimashappa Maragi (hereafter referred to as 'workman') was stated to be working as driver in Tata Ace vehicle bearing registration No.KA-22/B-8909 belonging to Sri.Krishnappa S/o of Shankrappa Benakatti, (hereinafter referred to as 'employer') insured with Royal Sundaram Alliance Insurance Company Limited (hereinafter referred to as 'insurer'). It was stated that while Maruti was driving vehicle on 5/10/2013 as per instructions of employer, it met with an accident on Belagavi-Bagalkot road, near Karadiguddi village. In said accident, he died on spot. His mother filed application under Sec. 22 of Workmen's Compensation Act, 1923, against employer and insurer for compensation.

(3.) On contest, Commissioner held relationship between workman and employer was proved, accident in question arose during course of employment and out of employment and claimant was entitled for compensation and passed award. Seeking for enhancement of compensation workman is in appeal.