S.RASAMMAL Vs. K.GANESAN

JUDGEMENT

(1.) The instant appeal has been filed by the claimants in W.C.No.246 of 2006 on the file of the Workmen Compensation Commissioner and Deputy Commissioner of Labour, Madurai challenging the exoneration of the insurance company.

(2.) According to the claimants, the deceased was working as a driver under the first respondent. When the deceased was proceeding on the road, due to engine trouble, the vehicle had stopped. The victim was trying to setright the problem by working under the engine. Unexpectedly, the vehicle moved and ran over the deceased. He had sustained injuries and later passed away. The claimants have prayed for a compensation of Rs.6,00,000.00.

(3.) The first respondent in the claim petition who is the present owner of the vehicle and the second respondent who was the previous owner of the vehicle have remained exparte before the Commissioner.