BRANCH MANAGER Vs. KOTTE RAMANJANEYULU

JUDGEMENT

(1.) The present C.M.A is filed under Sec. 30 of Workmen's Compensation Act, 1923 questioning the Order dtd. 20/5/2008 in W.C.No.2 of 2004 passed by the Commissioner for Workmen's Compensation and the Assistant Commissioner of Labour, Kadapa, Kadapa District.

(2.) The Claimant filed the present application seeking compensation of Rs.4,00,000.00 with interest and costs. As per the claim, the Claimant was working as a Cleaner in mini lorry bearing No. AP 04 U 3070 of O.P.No.1/Respondent No.2, which was insured with O.P.No.2/Appellant herein. On 6/1/2004 the Claimant went on duty as Cleaner to Madras with a load of Green Chillies from Ananthasagaram Village, near Badvel of Kadapa District. While the vehicle was proceeding to Madras and when it reached Chilakalur Centre, Gudur, the driver had driven the vehicle in a rash and negligent manner, lost control over the vehicle and dashed against the backside of the ongoing vehicle bearing No. AP 26 U 4549 and caused the accident.

(3.) In the said accident, the Claimant received fracture injuries to his left leg, left hand and also other injuries. A case was registered in Cr.No.4 of 2004 on the file of the Gudur Rural Police Station of Nellore District. Due to the accident there was a claim of permanent disability and the Claimant lost his source of income. Hence, the Claimant filed the application seeking compensation.