SHILABAI VASANT MAGADUMKAR Vs. PEERMOHAMMAD AHMEDSAB MAHASURI

JUDGEMENT

(1.) These appeals are filed by the claimants and also the insurance company challenging the legality and correctness of the judgment and order dated 30th May 2008 made in WCA:SR-91/2007 passed by the Labour Officer and Commissioner for Workmen's Compensation, Sub Division- II, Belagavi (hereinafter referred to as 'the WCC' for short).

(2.) For the sake of convenience and better understanding of the case, the parties are referred to as per their rankings before the WCC.

(3.) The claimants filed the claim petition contending that the husband of claimant No.1 and father of claimant Nos.2 to 4 viz., Vasant Magadum was working as a driller in the tractor No.RSE-7763 belonging to respondent No.1- owner. On 26.08.2001, as per the instructions of respondent No.1-owner of the tractor, while Vasant Magadum was travelling on the said tractor for the purpose of drilling work, near Kooganalli check post due to rash and negligent driving of the tractor by its driver, it turned turtle. As a result of which, he fell down and succumbed to the grievous injuries.