DIVISIONAL MANAGER Vs. DABBURI SIVA PARVATHI

JUDGEMENT

(1.) The present appeal is filed under Sec. 30 of the Employees Compensation Act, questioning the order in W.C.No.16 of 2010 passed by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Guntur dtd. 7/12/2014. The parties are referred to as per their nomenclature before the Commissioner.

(2.) The facts leading to this appeal are as under: The claimant is the wife of deceased cleaner by name Veeraswami. The deceased Veeraswami was working as a Cleaner in the lorry bearing No. AHT 8521 which was owned by opposite parties 1 and 2. The deceased while untying the ropes on the lorry load at Surya Cotton Ginning Mill, Etukuru Road, Guntur, came in contact with live electric wire and the deceased died immediately. A crime was registered by Lalapet P.S., as Crime No.228 of 2008 and since the accident occurred in the course of employment and as the deceased was being paid monthly wages of Rs.5,000.00 per month, the claim was filed by the wife of the deceased for Rs.4,00,000.00.

(3.) The Insurance Company filed its counter denying the coverage of insurance for the said accident and that there was no employer and employee relationship between the deceased and O.P.Nos.1 and 2 and hence, sought for rejection of the claim petition.