NEW INDIA ASSURANCE COMPANY LIMITED Vs. BANOTH GOPAL

JUDGEMENT

(1.) Aggrieved by the order in W.C. No.116 of 2004 dated 05-03-2005 passed by the learned Commissioner for Workmen's Compensation and Assistant Commissioner of Labour - III, Hyderabad, whereby and whereunder, the learned commissioner allowing the W.C. in part awarded a compensation of Rs.2,56,999/- to respondent Nos.1 and 2 - applicants under the Workmen's Compensation Act, 1923, as against their claim of Rs.4,00,000/-, the appellant - the New India Assurance Company Limited preferred this Civil Miscellaneous Appeal.

(2.) Appellant herein is insurer of the tractor bearing No.AP24 - V - 1760 belonging to respondent No.3 herein and they are Opposite Parties - II and I respectively before the learned Commissioner, and respondent Nos.1 and 2, who are the applicants, are parents of the deceased workman Banoth Amarsingh @ Ganesh, who died in the accident.

(3.) For the sake of convenience, the parties are referred to as they arrayed before the learned Commissioner.