UNITED INDIA INSURANCE CO. Vs. R. RAJENDER REDDY

JUDGEMENT

(1.) The 1st respondent is the claimant before the Commissioner, Workmen 's Compensation. He filed the claim petition stating that he was a driver on the vehicle bearing No.KA-09-B-2139 belonging to the respondent No.2 herein (respondent No.1 in the claim petition), and that on 01.09.2014, he was on duty as driver on the said vehicle, proceeding from Shamshabad to Gachibowli with milk load, and at about 22:00 hrs (night 10:00 PM), when he reached near Appa Junction, a heavy goods vehicle bearing No.AP-16-TY-4547 took a sudden left side turn on the Outer Ring Road, due to which the 1st respondent lost control over the vehicle and dashed the heavy goods lorry. The 1st respondent further stated that he sustained Grade-II compound both bones right leg M/3rd, fracture and undisplaced left tibia besides other multiple injuries all over the body and he was shifted to Ozone Hospital, Kothapet, Hyderabad and later to Gandhi Hospital, Secunderabad. The 1st respondent stated that he was being paid wages of Rs.8,000/- per month and batta of Rs.100/- per day, and that he suffered the injuries during the course of employment and the vehicle was insured with the appellant insurance company and therefore claimed a compensation of Rs.8,00,000/-.

(2.) The Commissioner, Workmen 's Compensation, after considering the oral and documentary evidence available on record, awarded a total compensation of Rs.6,61,595/- along with interest at 12% per annum payable from 02.10.2014 till the date of realization. Challenging the same, the United India Insurance Company filed the present appeal.

(3.) Heard Sri Nisaruddin Ahmed Jeddy, learned counsel for the appellant, and Sri Nambi Krishna, learned counsel appearing for the respondent claimant.