NEW INDIA ASSURANCE COMPANY LIMITED Vs. P. RAJAYALAKSHM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against order of Commissioner for Workmen Compensation and Assistant Commissioner of Labour, Anantapur, in W.C.Case No.39 of 2005 dated 22.02.2008. By the order under appeal, the respondents 1 to 3 together were awarded a compensation of Rs.2,80,629.44 ps payable by fourth respondent and the appellant jointly and severally.

(2.) The appellant is the insurer. Respondents 2 and 3 were minors by the date of filing an application for compensation before the Commissioner for Workmen Compensation, Anantapur (Commissioner for short) represented by the first respondent, who is their mother. The fourth respondent was the owner of the tractor-trailer involved in the accident concerned to this case. This tractor-trailer was insured with the appellant by the date of the accident.

(3.) The claim was on account of death of one Sri P.Kasinath, a resident of Uravakonda of Anantapur District. The first respondent is his wife. Respondents 2 and 3 are their children.