BURRAMUKKU ANJAMMA Vs. KUNCHAPU VENKATESWARLU

JUDGEMENT

(1.) These two appeals are directed against the order dated 19.10.2004 in W.C. No. 16 of 2003, on the file of the Commissioner for Workmen's Compensation, Guntur, wherein the claim of the applicant was allowed in part, awarding compensation of Rs. 89,263 with interest at 9 per cent per annum from the date of accident till realization. As the two appeals arise out of the same order and are in between the same parties, they are heard together and are being disposed of by this common judgment.

(2.) Heard the learned counsel for both the parties in both the appeals. Perused the record.

(3.) The applicant filed claim application seeking compensation of Rs. 1.20,000 for the death of the deceased Burramukku Srinivas Reddy, who died in a motor vehicle accident that occurred on 17.11.1994 in the course of his employment as a driver of the lorry bearing No. AP 7-T 216, which was involved in the accident. The applicant is mother of the deceased. According to the applicant, the deceased was proceeding on the said vehicle as a driver thereof from Bangalore and when the vehicle reached Dandupalyada burial ground, it met with an accident and dashed against another lorry coming from the opposite direction, as a result of which the deceased died. A case in Cr. No. 414 of 1994 was registered by Hoskot Police.