RAMACHANDRA Vs. SADASHIVA

JUDGEMENT

(1.) The appellants-claimants are before this Court under Section 30(1) of the Employee's Compensation Act, 1923 seeking enhancement of compensation granted under judgment and order dated 05.06.2008 in case No.WCA:SR:340/2007 passed by the Commissioner for Workmen's Compensation, Bijapur seeking enhancement of compensation.

(2.) The appellants-claimants are parents of deceased Hanmanth @ Pradeep, who was working as Driver-cum-Cleaner under respondent No.1 on Lorry bearing Reg.No.MH-04/F-2305 and was earning a sum of Rs.7,000/- as monthly salary and Rs.50/- per day as Bhatta. On 01.10.2007 as directed by the respondent No.1, deceased-Hanmanth @ Pradeep was driving the vehicle through Mangalaveda-Marawadi road and when the Lorry came near Sagar Petrol Bunk, said Lorry turned turtle. As a result of which, the deceased died on the spot. At the time of accident, the deceased was aged 24 Years.

(3.) The respondent No.2 appeared before the Commissioner and filed its objection denying the petition averments.