LAKSHMI Vs. R. VISWANATHAN

JUDGEMENT

(1.) Claimants are the appellants. First appellant is the wife of the deceased and second and third appellants are the minor children.

(2.) On 29.09.2006, while the deceased was employed as a driver in a lorry bearing registration No.TN23Q 6633, the said vehicle met with an accident and the deceased suffered death during the course of employment. On his death, the appellants filed a claim petition before the authority under the Workmen's Compensation Act. The first respondent admitted that the deceased was employed under him as a driver and was receiving a sum of Rs.4000/- per month, as salary. The vehicle was covered by an insurance policy, valid from 18.04.2006 to 17.04.2007. Therefore, it is contended that the insurance company is liable to pay compenation. The insurance company denied the averments made in the claim petition.

(3.) In order to prove the claim, on the side of appellants/claimants, the first appellant was examined herself as P.W.1 and Exs.A-1 to A-6 were marked. On the side of respondents, none was examined and no documents were also marked.