RAMKUMAR Vs. DHAWAN ROADWAYS SERVICE

JUDGEMENT

(1.) These two appeals are directed against the judgment and award passed in WCA/SR/No.129/2009, wherein the learned Labour Officer and Commissioner for Workmen's Compensation, Sub-Division-II, Bijapur has allowed the petition and granted the compensation of Rs.4,33,820/- payable to the claimants together with interest at the rate of 12% from 24.06.2012.

(2.) The claimants have preferred the appeal in MFA Crob.No.200004/2014 for enhancement of compensation with interest from the date of accident till the date of deposit and the appellant in miscellaneous first appeal No.32573/2012 is questioning compensation and the liability. The proceedings came to be initiated because of the accident dated 18.08.2009, when Satishkumar was driving lorry bearing registration No.KA-02/D-4505 at 9 a.m., on NH- 13 from Vijayapur to Almatti, when he was near Hitnal village met with an accident and died and was aged about 23 years at the time of accident.

(3.) It is stated that said Satishkumar was getting salary of Rs.8,000/- per month under respondent No.1 Dhawan Roadways Services, Tumkur road, Bangalore. Thus, the claimants Ramkumar and Sonadevi being the dependants of Satishkumar were entitled for compensation. The accident dated 18.08.2009 that occurred out of and in the course of the employment wherein, Satishkumar sustained injuries and succumbed to them.