NATIONAL INSURANCE CO. LTD. Vs. SAMBIREDDY VENKATARAMANA

JUDGEMENT

(1.) Heard both sides.

(2.) The present Appeal arises out of the Order dtd. 16/9/2006 in W.C. No. 29 of 2004 passed by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour-1, Guntur.

(3.) The respondent nos. 1 to 5 herein, who are the applicants-claimants before the Commissioner's Workmen filed the above W.C. Case claiming compensation of Rs.4,00,000.00 (Rupees four lakhs only) towards the death of the deceased. The deceased worked as a Driver under opposite no. 1 in the School Van bearing no. AP 7 X 268 and the deceased died during the course of the employment on 14/10/2003.