UNITED INDIA INSURANCE COMPANY LTD Vs. SIVAGAMI

JUDGEMENT

(1.) THE appellant herein - United India Insurance Company Limited, has preferred this Civil Miscellaneous appeal challenging the order passed by the Commissioner for Workmen-s Compensation-II (Deputy Commissioner of Labour II), Chennai in W.C. No. 155 of 2000 dated 17.12.2007, awarding a compensation amount of Rs. 2,04,160/- to the legal heirs of the deceased Murugaian.

(2.) THE brief facts of the case is that the deceased was working as a driver under the 6th respondent herein who was the owner of the lorry bearing Registration No. TN-28-5989. On 10.5.1996, the deceased was driving the lorry towards Dharadhavi Sirasingh, Gurdha District, Orissa State. At about 10.00 p.m., a lorry bearing registration No. AP-16-U-5997 which came in the opposite direction dashed against the lorry driven by the deceased. THErefore, the deceased sustained injuries. He was admitted in a hospital for two days. THEn the deceased was brought in a Car to the Pondicherry and admitted in Jipmer Hospital. After few days, he was discharged. THE deceased died in his house on 7.6.1996. THE legal heirs of the deceased filed a petition claiming compensation for a sum of Rs. 2,01,660/-

(3.) THE Deputy Commissioner of Labour, Chennai, after considering the evidence held that the deceased who was an employee of the 6th respondent met with an accident while he was on duty and died due to the injuries sustained by him and awarded- a compensation amount of Rs. 2,01,660/- with interest payable at the rate of 12% per annum from the date of occurrence payable to the claimants.