UNITED INDIA INSURANCE CO. LTD. Vs. PRIBA CHANDRAKALA

JUDGEMENT

(1.) The present C.M.A is filed under Sec. 30 of Workmen's Compensation Act, 1923 questioning the Order dtd. 11/11/2011 in W.C.No.28 of 2010 passed by the Commissioner for Workmen's Compensation & Assistant Commissioner of Labour, Narsipatnam, Visakhapatnam District.

(2.) The O.P.No.2-Insurance Company is the Appellant herein.

(3.) The facts leading to filing of the present appeal are as follows:- The Claimants are the daughters of late Poiba Neelamma (hereinafter referred to as 'deceased'). The deceased was working as a Labourer in the Goods Van bearing No.AP-05-U-0040 owned by O.P.No.1 and she was being paid Rs.100.00 to Rs.150.00 per day as a wage. While so, on 2/10/2006, while the deceased along with other labouers were going on the vehicle, in the course of employment, near Banangipittu Village, Kumada Mandal, Visakhapatnam District, the said vehicle met with an accident, due to which, the deceased sustained injuries and died on the spot.