ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD Vs. RAMASAMI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/Insurance Company Limited against the award dated 28.10.2013 made in W.C.No.243 of 2009 on the file of the Commissioner of Workmen Compensation (Deputy Commissioner of Labour), Trichy, served on 05.03.2014.

(2.) It is a case of fatal accident that took place on 22.05.2008 at Trichy Chennai Main Road NH 45, near Karthick Petrol Bulk. When the vehicle bearing Reg.No.TN-46-F-6318 in which the deceased was travelling got break down, the deceased was sent to bring the mechanic for repairing the vehicle in question and after repairing the vehicle, the deceased was sent to drop the mechanic in the mechanic shed. Thereafter, while returning to the place of work, the deceased met with an accident and died on the spot. Pursuant to which, the Inspector of Police, Peramblur Police Station registered a case in Crime No.382 of 2008. Aggrieved over the same, the claimants filed a claim petition before the Commissioner for Workmen's Compensation (Deputy Commissioner for Labour) Trichirappalli for compensation.

(3.) The claimants filed an application in W.C.No.243 of 2009 on the file of the Commissioner of Workmen Compensation (Deputy Commissioner of Labour), Trichy, seeking compensation.