SHAIK VALI Vs. SHAIK BASHEER

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against order of the Commissioner for Workmen Compensation and Assistant Commissioner of Labour - II Circle, Guntur, in W.C.No.23 of 2004, dated 22.02.2005.

(2.) The dissatisfied applicant is the appellant. The respondents before the Commissioner for Workmen Compensation (Commissioner for short) are the respondents herein.

(3.) The appellant sought a compensation of Rs.2,50,000/- with interest at 15% thereon and with costs against the respondents by his application before the Commissioner. The basis for making such claim is the alleged fracture suffered to both his lower limbs in the accident near Khasimpeta village on the highway between Hyderabad and Vijayawada at 6.30 a.m. on 18.05.2000. This accident occurred on account of the lorry AAQ 5956, of which the applicant was the driver, when driven in rash and negligent manner by one Sri Shaik Riyazuddin, cleaner of this lorry and dashed against opposite lorry AP 16W 799 belonging to Sri Gummula Venkata Reddy, a resident of Chityala.