ORIENTAL INSURANCE COMPANY LIMITED Vs. MOULASAB, MAJOR

JUDGEMENT

(1.) These two appeals arise out of the award dated 07.01.2008 passed by the Workmen's Compensation Commissioner, (For short 'Commissioner') Hubballi Sub- Division-I, Hubballi in WCA-NF.Nos.91 & 92 of 2006.

(2.) Respondent No.1 in these appeals were the claimants, respondent No.2 was respondent No.1 before the Commissioner. For the purpose of convenience, the parties will be referred to hereafter with their ranks before the Commissioner.

(3.) The Claimants filed the above said claim petitions contending that, they were employed by the 1st respondent as driver and loader in his Lorry bearing registration No.KA.27/A-4211. They further alleged that on 08.09.2006 at 4.45 p.m., while transporting food grains near Basanali Cross on P.B.Road, the said Lorry met with an accident. They further alleged that in the accident they suffered grievous injuries/disability and loss of earning capacity.