KOMMUNURI DEVA KUMARI Vs. KOMMUNURI MARY VASANTHA KUMARI

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 E.C.No.2 of 2016 by the Commissioner for Employees Compensation and Assistant Commissioner of Labour, Ongole, (in short 'learned Tribunal') whereby the learned Tribunal has dismissed the claim of the appellants.

(2.) The appellants herein are the applicants and respondents herein are the opposite parties before the court below.

(3.) The appellants herein has filed a claim petition before the tribunal alleging that the deceased workman/ Naresh Kumar as a driver to the Indica Car bearing No. AP 26 AL 7604 belongs to the 1st respondent, started from Ongole to Hyderabad on personal work and while they reached in between Srinagar and Pondugala Village The linked image cannot be displayed. The file may have been moved, renamed, or deleted. Verify that the link points to the correct file and location. on Addanki - Narketpalli State High Way at about 3.30 a.m the vehicle fell in a Canal due to the jig jag driving of the opposite coming unknown vehicle. As a result of which the driver K. Naresh Kumar and inmate of the car K. Ramesh Babu received multiple injuries. The dead body of the deceased K. Naresh Kumar was shifted to Gurajala Government Hospital for Postmortem. The deceased died during the course of employment and that the respondents are held liable to pay compensation. Accordingly the appellants submitted a claim before them for compensation, but in vain. Hence the E.C.Case No.2 of 2016 came to be filed.