LAWS(KAR)-2024-1-66

PRADEEP KUMAR Vs. SUNDARAMURTHY

Decided On January 22, 2024
PRADEEP KUMAR Appellant
V/S
SUNDARAMURTHY Respondents

JUDGEMENT

(1.) The above Appeal is filed by the Claimant under Sec. 30 of the Workmen Compensation Act challenging the Judgment and Award, dtd. 12/7/2013 passed in WCA/NFC/CR No.12/2011 on the file of the W.C. Commissioner and Labour Officer, Karmika Bhavan, Bengaluru1 wherein, the Claim Petition filed by the Claimant was dismissed.

(2.) For the sake of convenience, the parties herein are referred as per their rank before the Commissioner.

(3.) It is the case of the Claimant before the Commissioner that on 13/9/2009 when he was driving a Maruti Omni Car bearing No.KA-02/MC 5005 as a Driver on duty with passengers from Bengaluru towards Tiruvelam, when they reached Krishnagiri - Vaniyambadi National Highway road a Tamil Nadu Government Bus bearing No.TN-23/M-1987 came from Natrampalli towards Krishnagiri and while taking a turn, the Claimant lost control of the vehicle and hit the Bus causing the accident in question.