ORIENTAL INSURANCE COMPANY LIMITED REP BY ITS BRANCH MANAGER, BEGUMPET, HYDERABAD AND ANOTHERS Vs. SMT. MUDAVATH CHITTI AND OTHERS

JUDGEMENT

(1.) This appeal is preferred challenging order dated 15-04-2005 in W.C.No.108/2004 on the file of Commissioner for Workmen's Compensation and Assistant Commissioner of Labour-III, Hyderabad.

(2.) The appellant herein is third respondent in W.C. Respondents 1 to 4 herein are the legal representatives of deceased employee who filed application before Commissioner for Workmen's compensation claiming a sum of Rs.5,00,000.00 as compensation for the death of Sri Mothilal contending that he was hale and healthy and earning a sum of Rs.6,000.00 per month. The claim of applicants was resisted both by the insured and insurer and the lower Tribunal conducted enquiry during which three witnesses are examined on behalf of claimants besides marking three documents and one witness is examined on behalf of insurance company. On a overall consideration of oral and documentary evidence, lower authority has not accepted the objections of the insurance company and granted Rs.2,65,824.00 calculating the compensation taking the wages of the deceased at Rs.2,000.00 per month and factor at 207.98. Questioning the said award, insurance company preferred the present appeal.

(3.) Heard both sides.