UNITED INDIA INSURANCE CO LTD Vs. KUNJAL

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 11.10.2004, made in W.C.No.501 of 2002, on the file of the Workmen Commissioner Court/Workmen Compensation Commissioner, Salem, awarding a compensation of Rs.2,83,273/-.

(2.) Aggrieved by the said Award and Decree, the appellant/second respondent, The United India Insurance Co., Ltd., Namakkal, has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) The short facts of the case are as follows: On 11.03.2002, at about 04.30 a.m. when the deceased Oomiyan @ Marappan was working as a helper in the first opposite party's rig unit lorry bearing registration No. TN28 Y6579, at one Murugan's place at Thennagaram Village of Polur, Tiruvannamalai District, he slipped and fell into the well. Immediately, he was taken to Polur Government Hospital by Kumar, Senthil and Palaniappan and admitted there as an inpatient. Even though best treatment was given to him, he died on the same day at the said hospital.