SUMITRA PARAMANAND MANG Vs. GUNDAPPA BALAGOUDA PATIL

JUDGEMENT

(1.) The claimants being aggrieved by the judgment and award dated 25.05.2012 passed in WCA.SR.No.58/2010 by the Labour Officer and Commissioner for Workmen's Compensation, Sub- Divison-I, Belgaum (for short 'Commisisoner') has filed this appeal.

(2.) It is the case of the claimants before the Commissioner that the deceased Kumar Paramanand Mang was working as a coolie in the tractor-trailer bearing No.KA-23/T-8990 and KA-23/8991 under the employment of respondent No.1.

(3.) On 07.11.2007, the deceased was discharging his duties as a coolie in the said vehicle of respondent No.1. On that date, the said tractor-trailer was loaded with sugarcane leaves and was proceeding to Ugar Sugar Factory, Athani Road. The driver of the said vehicle drove the same in a rash and negligent manner without following the traffic rules and caused the accident. Due the impact, the deceased sustained fatal injuries and died on the spot. Therefore the parents of the deceased filed the said claim petition before the Commissioner seeking compensation of Rs.6,00,000/- against the employer and the insurer.