ORIENTAL INSURANCE CO LTD Vs. SANTHI

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 23. 11. 2004 made in w. C. No. 112 of 2004 on the file of the Commissioner for Workmen's compensation-II, Chennai-6 (before the Deputy Commissioner of labour-II, Chennai-6 ).

(2.) THE respondents 1 to 4 filed W. C. No. 112 of 2004 on the file of the commissioner for Workmen's Compensation-II, Chennai-6 (before the deputy Commissioner of Labour-II, Chennai-6) claiming compensation for the death of one Soundararajan in an alleged accident which occurred on 5. 10. 2003 during the course of his employment under the fifth respondent herein.

(3.) ACCORDING to the respondents 1 to 4/claimants, the deceased, soundarajan, was a lorry driver earning Rs. 5000/- per month and he was driving lorry bearing registration No. TN-05-C-9559. During the course of his employment when he was driving the lorry from mangalore to Madras, via Udipi, near Penambur beach cross road, he parked the vehicle and when he was crossing the road to have his supper at about 8. 30 p. m. , he was hit by another vehicle bearing registration No. KA-19-A-7117 and died on the way to the hospital. The respondents 1 to 4/claimants accordingly filed claim petition seeking compensation.