ORIENTAL INSURANCE CO LTD Vs. P SANTOSHI

JUDGEMENT

(1.) THE appeal is filed by the insurance company against the order dated 20.09.2005 in W.C. No.125 of 2004 on the file of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour-I, Hyderabad.

(2.) A claim for compensation of RS.4,00,000/- was made consequent on the death of the deceased P.Srinivas Reddy in a motor accident. According to the claimants, the deceased was employed by the opposite party No.1 as an additional driver on the van bearing registration No.AP-28-U-9620 and on the intervening night of 31.05.2004/ 01.06.2004 when he was travelling from Mulugu to Hyderabad, the driver lost control over his van and dashed against a tree near the forest guest house, as a result of which, he died.

(3.) AFTER considering the evidence on record, the lower Tribunal has granted compensation fastening the liability on the appellant and the owner of the vehicle. Questioning the same, the present appeal is filed.