UNITED INDIA INSURANCE CO. LTD. Vs. SHAIK IBRAHIM

JUDGEMENT

(1.) Heard.

(2.) The claim petitioner filed the claim petition before the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Kadapa, on the ground that, while he was driving the Diesel Oil Tanker bearing no. AP04-T-5367, he has met with an accident albeit taking care after driving the vehicle cautiously. In the said accident, he sustained injuries. The injuries are having impact on his earning capacity. As such, he filed the present claim petition seeking compensation to sustain his future.

(3.) After considering the evidence, the Insurance Company who is arrayed as Opposite party No. II has filed its Counter affidavit and denied the averments made in the claim petition in toto and inter alia stated that, all burn injuries are not fracture injuries and they are healed and there is no disability to hamper his profession for driving the vehicle. It is further averred that the compensation claimed by the claimant is highly excessive and baseless and prayed to dismiss the claim petition.