NATIONAL INSURANCE CO LTD Vs. PONNAMMAL

JUDGEMENT

(1.) The National Insurance Company has preferred this appeal challenging the award passed by the Commissioner for Workmen's Compensation, Salem, in W.C.No.120 of 2001 dated 12.04.2004.

(2.) The respondents/claimants were the legal representatives of one Murugan, who was employed as a cleaner in a Tractor bearing Registration No.TN-45-W-6075. He was drawing a salary of Rs.2,500/- and aged about 20 years at the time of accident, which took place on 18.02004 at about 13.45 hours. On his death, the claim petition was filed. The Insurance Company denied the claim stating that they are not liable to pay compensation.

(3.) Before the Tribunal, in order to prove the case of the claimants, the first claimant examined herself as P.W.1 and marked documents from Ex.A1 to Ex.A5. On the side of the respondents, an officer of the Insurance Company was examined as R.W.1 and the Insurance Policy was marked as Ex.R1. The authority, after considering the oral and documentary evidence, had concluded that the deceased was employed under the 1st respondent, owner of the Tractor, died during the course of employment and the claimants are entitled to get the compensation of a sum of Rs.2,83,902/-, which is payable by the 2nd respondent, Insurance Company, in view of the insurance policy coverage.