GOVINDARAJU Vs. LAXMINARASA1AH

JUDGEMENT

(1.) regarding the liability of the second respondent to pay the compensation amount determined to the appellant-petitioner.

(2.) For the purpose of convenience, I will refer to the parties to this appeal by the positions they have occupied in the Trial Court.

(3.) The petitioner, who was an employee under N.V.Somashekar aiah in his lorry bearing No. CNJ 4025, sustained injuries in an accident dated 22-6-1992 involving the said lorry. On 7-1-1993 Somashekaraiah transferred the lorry to the first respondent. The second respondent is the insurer. The Commissioner for Workmen's Compensation passed the impugned order awarding a compensation of Rs. 1,05,895/- but without any interest and directed the first respondent to pay the said amount to the claimant. The authority held that the second respondent is not liable to pay the amount to the claimant. The reasoning of the Commissioner is as follows: