NEW INDIA ASSURANCE COMPANY LTD Vs. KOOTAM VENKATESWARAMMA

JUDGEMENT

(1.) The Appellant herein filed this Appeal under Sec. 30 of Workmen's Compensation Act, against the Order and Decree dtd. 25/11/2021 passed in W.C.No.2 of 2019 by the Court of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Vijayawada, (in short 'learned Tribunal') whereby the learned Tribunal has granted a total compensation of Rs.5,70,720.00 for the death of the deceased/ driver during the course of his employment.

(2.) The appellant herein is the 2nd opposite party; 1st respondent herein is the applicant, who is wife of deceased Mr. Kootam Narasimha Rao and 2nd respondent herein is the 1st opposite party before the learned Tribunal.

(3.) The 1st respondent/ applicant has filed a claim petition before the tribunal alleging that the deceased workman as a driver, stopped lorry to attend natural call at 4.00 a.m on 3/12/2018 at Amalapuram, as the driver did not turn up in time, the cleaner went to enquire and found the driver fell on the ground unconscious condition. The cleaner sprayed some water with a bid to wake up, but in vain, suspecting the condition cleaner made a call to 108 Ambulance and they came to spot and declared dead after check up. A case in Crime No.154 of 2018 was registered by Allavaram Police Station. Therefore, the 1st respondent approached the appellant/ 2nd opposite party and 2nd respondent with a request to pay compensation, but in vain. Hence the applicant/ 1st respondent have approached the Tribunal.