ORIENTAL INSURANCE CO. LTD. Vs. R. SREENU

JUDGEMENT

(1.) The Oriental Insurance Company Limited, represented by its Divisional Manager, filed the above Civil Miscellaneous Appeal against order dtd. 28/5/2015 in W.C.Case No.6 of 2010 on the file of Commissioner for Employees' Compensation Act, 1923-cum-Assistant Commissioner of Labour, Ongole.

(2.) Parties to this judgment are referred to as per their array in W.C.Case No.6 of 2010.

(3.) Applicants filed the case against the respondents claiming Rs.4,00,000.00 towards compensation with interest at 12% p.a. from the date of death till realization and for costs etc., for the death of Rayapudi Guravaiah, while working as cleaner in the lorry bearing No.AP27 V 8277 belonged to 2nd opposite party under Employees' Compensation Act, 1923 (for short "the Act 1923").