LAWS(KAR)-2019-9-315

R.CHANDRA Vs. GOWRI

Decided On September 11, 2019
R.CHANDRA Appellant
V/S
GOWRI Respondents

JUDGEMENT

(1.) MFA No.1964/2016 filed by the claimant for enhancement. MFA No.597/2016 is filed by the insurance company for reduction of compensation amount.

(2.) These two appeals are filed by the claimant for enhancement and insurance company for reduction and on liability against the judgment and award dated 21.11.2015 made in ECA No.171/2014 on the file of the Commissioner, Employee's Compensation/Tribunal awarding total compensation of Rs.4,12,900/- with 12% interest from the date of the accident till realization.

(3.) The claimant filed the claim petition under Section 22 of the Employees Compensation Act, claiming compensation for the injuries sustained on account of road accident occurred on 04.12.2011. It is the case of the claimant that the first respondent is the owner of the Tempo Traveler bearing registration No.KA- 05-AB-4869 and same was insured with the second respondent and he was working under the first respondent on monthly wages of Rs.8,000/- per month.