ANURADHA Vs. M. MOHAMMED

JUDGEMENT

(1.) Challenging the order made in made in W.C.No.210 of 2005, dtd. 6/9/2019, on the file of the Deputy Commissioner of Labour(Workmen Compensation), Trichy.

(2.) It is the case of the appellant that the deceased Iyyappan worked as Load-man with the first respondent and on 2/1/2005, when the said Iyyappan was working as load-man in the lorry of the first respondent bearing Registration No. TDY 2099 and after loading timbers in the said lorry and when he was about to travel in the said lorry, the timbers fell on him and succumbed to injuries and on the way to hospital for treatment, he died and the said lorry was insured with the second respondent. Hence the legal heirs of the said Iyyappan claimed compensation of Rs.10.00 lakhs and filed the claim petition.

(3.) The Insurer has not disputed the insurance coverage for the workman also. The Tribunal has fixed the compensation at Rs.3,33,485.00, however, the apportioned the compensation between the first and second respondents and directed them to pay the said compensation at 50% each.