PARASURAM Vs. PARAMAJEETHKAUR AND ANOTHER

JUDGEMENT

(1.) Though the appeal is listed for admission, with consent of the learned counsel on both sides, the same is heard for final disposal.

(2.) The indisputable facts are that the claimant-appellant had suffered injuries i.e., fracture to 8th and 9th ribs in the accident that occurred on 3-5-2005, during the course of his employment, while he was working as a driver of the truck bearing registration No. KA-01/5014 owned by the respondent No. 1. Hence, he filed claim petition u/S. 22 of the Workmen's Compensation Act, hereinafter referred to "the Act" for short before the Commissioner for Workmen's Compensation.

(3.) Before the Commissioner, the 2nd respondent insurer had contested the claim. The 1st respondent-owner of the vehicle remained