ORIENTAL INSURANCE CO LTD Vs. BASHABOINA BAKKAMMA

JUDGEMENT

(1.) This appeal is directed against the order dated 29.7.2004 in W.C. No. 36 of 2003 on the file of the Commissioner for Workmen's Compensation, Warangal, wherein the claim of respondent No. 1 herein was allowed in part awarding compensation of Rs. 1,96,345 with interest at 12 per cent per annum from the date of accident, i.e., 19.8.2002 till the date of deposit.

(2.) Heard the learned Counsel for the appellant and the learned Counsel for the respondent. Perused the records.

(3.) The respondent No. 1 herein filed claim application seeking compensation of Rs. 2,99,340 for the death of her husband, the deceased Narsaiah, who died in an accident that occurred on 19.8.2002 in the course of his employment as a labourer on the tractor-trailer bearing Nos. AAO 6103 and 6104. The applicant is the wife of the deceased. According to her, the deceased was engaged as a labourer on the tractor-trailer for the purpose of road laying work between Kamalapur and Mallur in Mangapet Mandal of Warangal District and on 19.8.2002 while the deceased was resting during the lunch time under the shadow of the vehicle, the driver moved the vehicle without alerting the deceased and ran over him and the deceased suffered injuries and was rushed to MGM Hospital, Warangal, but he died on the same day. The applicant further claimed that the deceased was aged 51 years and was earning Rs. 175 per day.