UNITED INDIA INSURANCE COMPANY LIMITED Vs. AMMINKOSHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed under Section 30 of the Workmen Compensation Act, challenging the order passed in W.C.No.111 of 2011, dated 21.12.2015, on the file of the Commissioner for Workmen's Compensation, Madurai.

(2.) The Appellant / Insurance Company, which was made liable to pay the compensation of Rs.1,97,430/- to the claimants, who are the legal heirs of the deceased Koshi Chacko, who died in an accident occurred on 08.05.2010, challenged the liability mulcted on it.

(3.) The case of the claimants is that the deceased Koshi Chacko was working as a Security Guard, under the 5th respondent / 1st respondent, that Koshi Chacko was deputed to work as a Security Guard in Muthoot Bank at Puliyammala, Kerala and that on 08.05.2010, he met with an accident by hitting with an auto bearing Registrssation No.KL37-4234 in front of Muthoot Banjat, Puliyammala, that he was immediately taken to the hospital at Kattappana, where he was declared dead and that the said Koshi Chacko met with an accident in the course of and arising out of his employment under the 5th respondent and died consequently.