CHALLPAREDDY RAMGANAYAKAMMA Vs. K VENKATESHWARA RAO

JUDGEMENT

(1.) This 1s an appeal against the order of the Commissioner for Workmens' Compensation, Hyderabad, 1n W.C. Case No. 113 of 1970, rejecting the claim of the appellant for payment of Rs. 8,000 towards compensation for the death of her husband Challapareddy Venkateswara Rao., while working as a driver on the lorry of the respondent.

(2.) The admitted facts are as follows r The appellant's husband was employed as a driver for driving the lorry No. ADB 2367 belonging to the respondent. While the lorry was transporting goods of Hyderabad Aluminium Company, Hyderabad, on 4th October, 1970 1t met with an accident and the appellant's husband who was driving the lorry then, received 1njuries which resulted 1n his death.

(3.) The appellant stated that her husband was drawing a salary of Rs. 250 per month at the time of the accident and therefore she 1s entitled to compensation of Rs. 8,000 according to the provisions of the Workmens' Compensation Act of 1923.