UNITED INDIA Vs. ERRABELLI VENKATESHWAR RAO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 30 of the Workmen's Compensation Act , 1923, is filed by the appellant/Insurance Company, challenging the order, dated 22.07.2003, passed in W.C.No.32 of 1996 by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Warangal-I ('the Commissioner', for brevity).

(2.) Heard the learned counsel for both the sides and perused the record.

(3.) The respondent No.1/applicant had filed a claim petition before the learned Commissioner claiming a compensation of Rs.80,000/- against the appellant herein/Insurance Company and the respondent No.2/owner of the lorry bearing registration No.AP- 36-T-5151, contending that he was employed by the respondent No.2 herein as a cleaner on the lorry bearing registration No.AP-36- T-5151. On 24.06.1995, the applicant and the driver of the said lorry were proceeding in the said lorry from Warangal towards Hyderabad. When the lorry reached near Oriental Granite Factory Limited, Yashwanthpur Village, Jangaon, Warangal District, the power steering of the said lorry got locked, as a result of which, the lorry dashed against a babul tree. The applicant suffered injuries on his right hand and over his body. Immediately, he was shifted to Jaya Nursing Home, Hanmakonda, where he was treated as in- patient from 24.06.1995 to 01.07.1995. He was again admitted into hospital on 01.08.1995 and after undergoing a surgery, he was discharged on 08.08.1995. Hence, the appellant herein/Insurance Company and the respondent No.2 herein/owner of the offending lorry are liable to pay compensation of Rs.80,000/-.