CH KOTESWARAMMA 2 ORS Vs. P. SESHAIAH ANR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order of the Commissioner under Workmen Compensation Act cum Assistant Commissioner of Labour, Ongole (for short the Commissioner) in W.C. case No.50 of 2005 dated 17.04.2006.

(2.) The appellants were applicants and the respondents were the respondents before the Commissioner.

(3.) The first appellant is the wife of Sri late Cheeraboyina Venkateswarlu and respondents 2 as well as 3 are their son and daughter respectively. Sri Cheeraboyina Venkateswarlu died in an accident on 10.04.2005 at about 10.00 a.m. when the tractor-trailer AP 27 D 8358/8359, by which he was travelling met with an accident opposite to tobacco godown of Sri Maddi Lakshmaiah on National Highway No.5. On account of injuries suffered by him in that accident when he was taken to Government Hospital at Chilakaluripet, he died during course of treatment.