RUDRAPATI JANARDHAN Vs. ALA NAGESWARA RAO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred under Sec. 30 of Workmen's Compensation Act, 1923 (in short "The Act")by the applicants being aggrieved by the order passed in W.C.No.43 of 2004, dtd. 15/5/2007 by the Assistant Commissioner of Labour Circle I, Guntur (in short "The Commissioner").

(2.) The appellant Nos.1 and 2 herein were the Applicants. The respondent Nos.1 and 2 herein were the respondents being the owner and insurer before the Commissioner. For the sake of convenience, the parties herein after will be referred to as arrayed before the learned Commissioner.

(3.) Applicants are the father and mother of the deceased Rudrapati Pravallika who is an agricultural coolie, aged 19 years getting Rs.125.00 per day. O.P.No.1 is owner and O.P.No.2 is the insurer of the tractor bearing No.AP-7-N-684 and trailer bearing No. AP-7-N-685. Deceased worked as a coolie under O.P.No.1, on 13.01.2004he picked up the coolies to Thangellamudi village to work in the fields at Uppalapaduvillage, Pedakakani Mandal, Guntur District. While so, at about 6:30PM during the return journey, an Auto bearing No. AP-7-X5965 hit the tractor and the deceased died on the spot a crime. Applicants pray for the compensation @ Rs.2,50,000.00. The Learned Commissioner awarded compensation of Rs.50,000.00 under no fault liability.