MANAGER NATIONAL INSURANCE COMMANY LIMITED Vs. MAHABOOBA BI

JUDGEMENT

(1.) THE appellant/insurer has come up with this appeal challenging the award passed by the Commissioner for Workmen's compensation, awarding compensation of Rs. 2,91,960/- together with interest at 12% p. a.

(2.) THE case of the respondents 1 to 5 is that the deceased Sheik Nazim was a driver working under Respondent No. 6, who is the owner of the vehicle bearing No. AP-12/t/2955. On 12/8/2001 as usual, the deceased sheik Nazim who was the driver of the lorry was driving the vehicle. During the course of employment, he developed chest pain and severe sweating, therefore he rushed to the Apolo Hospital, Hyderabad, where he was examined at about 3. 30 p. m. and he was declared dead at 5. 00 p. m. Therefore, respondents 1 to 5 being the wife and children filed the claim petition before the Commissioner for Workmen's Compensation, Bidar. The appellant who is the insurer of the vehicle filed the objection statement and contested the claim petition. After considering the evidence the commissioner for Workmen's Compensation found that the death of late. Sheik Nazim was during the course of his employment and awarded compensation to the respondents 1 to 5/claimant and fastened the liability on the appellant to indemnify the owner of the vehicle.

(3.) HEARD the arguments of the learned Counsel for the appellant/ insurance Company and the learned Counsel for the respondents 1 to 5/ claimants.