ORIENTAL INSURANCE COMPANY LIMITED BANGALORE Vs. GANGAWA

JUDGEMENT

(1.) THIS is an appeal by the Insurance Company to challenge the order dated 30-10-1993 in WCA. SR. 32 of 1993 passed by the Labour Officer and Workmen's Compensation Commissioner, New Division, Bijapur, whereunder as against the original claim of Rs. 1,00,000/-, a sum of Rs. 89,600/- was awarded in favour of the respondent 1-claimant.

(2.) I heard the learned Counsel for the appellant-Insurance Company, Sri S. P. Shankar, the respondent 1, Sri G. S. Kannur and the respondent 2, Sri P. S. Manjunath. I have also perused the case records together with records of the Commissioner below.

(3.) THE facts relevant for our purpose are as hereunder: That one Shanthabai aged about 20 years, the daughter of the respondent 1-claimant was working as a coolie under the respondent 2. That she entered into service on 4-12-1990 and her salary was shown at rs. 1,027/- p. m. That she met with an accident within the premises of the factory of the respondent 2 on 14-3-1991 and subsequently she succumbed to the accident injuries on 18-3-1991. It was claimed that the deceased suffered accident injuries during the course of employment.