THE DIVISIONAL MANAGER, IFFCO TOKIO GENERAL INSURANCE CO. LTD., BUSINESS UNIT KSCMF BUILDING, V FLOOR, III BLOCK, 4TH CROSS, CUNNINGHAM ROAD, BANGALORE Vs. SMT. BASAMMA, W/O. BASAPPA, AGE: ABOUT 55 YEARS, OCC: AGRICULTURE, R/O. ARALALLI, TQ: GANGAVATHI, DIST: KOPPAL

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the respondents.

(2.) The parties are referred to by their nomenclature before the Commissioner for Workmen's Compensation

(3.) Brief facts of the case are that on the fateful day of 14.08.2015 at about 3.30 p.m. while Basappa [deceased] was travelling in the offending vehicle- autorickshaw bearing reg. No.KA-37/5232 from Kanakagiri to Gangavathi along with the goods. At that time, the offending vehicle was driven by the Is' respondent and that when they were near Ankalimath, the vehicle was being driven at high speed and in rash and negligent manner, endangering human life, turned turtle and fell on to the road. As a result, Basappa along with the other occupants were thrown out of the vehicle and went under the vehicle. On account of which, he sustained grievous injuries to the head and other parts of the body. Immediately thereafter, he was shifted to the Government hospital at Kanakagiri and Gangavathi and thereafter, for higher treatment to the District hospital at Raichur. That the treatment went in vain and Basappa succumbed to the injuries sustained in the accident.