MAREMMA Vs. ABDUL WAHEED

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 28.08.2013 passed by the Commissioner of Workmen's Compensation, Kalaburagi in W.C.No.96/09.

(2.) For the sake of convenience, I shall refer the parties with their ranks before the Court below.

(3.) It is the case of the claimants before the Workmen's Compensation Commissioner that the deceased Prakash was working as a driver in the lorry belonging to respondent No.1 on a salary of Rs.7,000/- per month and bhatta of Rs.100/- per day. On 31.08.2008 at about 13.45 hours, the deceased Prakash was driving the lorry belonging to respondent No.1 between Ankola and Bellary on NH No.63 Road and it met with an accident with another vehicle bearing registration No. KA-25/B-9522 in which the deceased sustained fatal injuries and died on the spot.