UNITED INDIA INSURANCE COMPANY LIMITED, REPRESENTED BY ITS DIVISIONAL MANAGER, DIVISIONAL OFFICE, RAILWAY STATION ROAD, KURNOOL Vs. SRI GATANNA AND OTHERS

JUDGEMENT

(1.) - This appeal is against order dated 12-6-2007 in W.C.No.3 of 2003 on the file of Commissioner for Workmens’ Compensation and Assistant Commissioner of Labour, Mahabubnagar.

(2.) Respondents 1 and 2 herein submitted application to the Commissioner for Workmen’s Compensation claiming compensation for the death of their son late Mahender.

(3.) They contended that deceased was a workman under third respondent herein and on 9-12-2001, the deceased and other Labourer went to bring load of mothuka leaves and while they were proceeding from Danthanoor to Atmakur village, driver of vehicle drove the vehicle with high speed in a negligent manner and lost control over the vehicle, as a result, vehicle slipped into tank from the road and the deceased sustained injuries and succumbed to them on the spot. They contended that deceased was getting Rs.3,000.00 per month as wages and he was aged about 24 years and that they are entitled for compensation of Rs.3,00,000.00.