SHRIRAM GENERAL INS. CO. LTD Vs. G. NAGENDRA

JUDGEMENT

(1.) The present Civil Miscellaneous appeal is filed against the order dtd. 27/4/2012 in W.C.No.19 of 2010 passed by the Commissioner for Employees Compensation and Assistant Commissioner of Labour, Dharmavaram.

(2.) Insurance company is the appellant and the claimants are the husband and children of the deceased. The facts leading to this appeal are as under:

(3.) The owner i.e. opposite party No.1 remained absent during the enquiry before the Commissioner and was set ex parte on 20/1/2011. The opposite party No.2 i.e. the Insurance company filed counter denying the claim and in their pleadings, every facet of the accident was denied starting from valid driving licence to the driver, valid permit and fitness certificate of the vehicle, the claimants relationship with the deceased, employer-employee relationship, age and wages of the deceased.