NATIONAL INSURANCE CO. LTD. Vs. JONNALAGADDA NANCHARAMMA

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal is filed aggrieved by the Order in W.C. Case no. 90/2002 dtd. 27/11/2002 passed by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Vijayawada, Krishna District.

(2.) The case of the applicants/respondent nos. 1 and 2 is that the deceased Sri Jonnalagadda Satyanarayana was employed by the Opposite Party. I as driver of the lorry bearing no. AP.16.W.1807. The deceased had been on duty in the first week of October, 2000 on the above said truck. While, on the way of his return journey during the trip that had taken for a stretch of 30 to 40 days, he unexpectedly fell ill on 5/11/2000 as he could not get hygienic food, proper medical aid and bed rest. The illness aggravated and due to such illness, his health did not permit him to drive the vehicle. He gave the vehicle to the helper for driving and the deceased had been to back seat for rest. Later he took his last breath in his sleep on 5/11/2000 at Siliguri, Jalpaiguri District, West Bengal. The deceased was incinerated on 8/11/2000 there itself after registering the case and conducting autopsy.

(3.) Heard both sides.