ORIENTAL INSURANCE CO. LTD. Vs. SHANTHI

JUDGEMENT

(1.) Challenging the order passed in I.A. (SR). No. 4781 of 2005 in W.C. No. 112 of 2004 on the file of the Deputy Commissioner of Labour - II, Teynampet, Chennai, the Insurance Company has filed the above Civil Revision Petition.

(2.) The respondents 1 to 4 filed a claim petition in W.C. No. 112 of 2004 on the file of the Commissioner of Workmen Compensation - II, Chennai (before the Deputy Commissioner of Labour - II, Chenni) claiming compensation for the death of one Soundararajan in an alleged accident which occurred on 05.10.2003 during the course of his employment under the 5th respondent.

(3.) According to the respondents 1 to 4, the deceased Soundararajan was a lorry driver earning Rs. 5,000/- per month and he was driving the lorry bearing Registration No. TN-05-C-9559 and in the course of his employment, when he was driving the lorry from Mangalore to Chennai, via, Udipi, near Penambur Beach Cross Road, he parked the vehicle and when he was crossing the road to have his supper at about 08:30 pm, he was hit by another vehicle bearing Registration No. KA-19-A-7117 and died on the way to the hospital.