UNITED INDIA INSURANCE COMPANY LIMITED Vs. ADAKA VASANTHA

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of the order dated 27.02.2007 passed in WC No.85 of 2003 by the Commissioner, Workmen s compensation and Assistant Commissioner of Labour, Vijayawada, Krishna District.

(2.) The Appellant is United India Insurance Company, who is arrayed as Opposite Party No.2 (O.P.2) in the above WC case filed by the respondents.

(3.) The present claim petition is filed by the applicants under Section 22 of the Workmen Compensation Act, 1923 (for short the Act ). The facts of the claim petition are on 30.04.2003, while the applicant was discharging his duties as driver under Opposite Party No.1 during the course of his employment, the lorry dashed against RTC Bus and the driver of the lorry in the said accident. By the date of the accident, the driver of the lorry was working under Opposite Party No.1. The deceased had valid driving licence, and earning Rs.4000/- per month and batta of Rs.50/- per day. The applicants have filed their claim application before the Commissioner for grant of compensation on account of the death of the bread winner.