BATTU GOPAL Vs. SHAIK MAHABOOB

JUDGEMENT

(1.) C.M.A.No. 469 of 2011 was filed by the applicant - labourer against the order dated 02.02.2011 in W.C.No. 11 of 2004 NF on the file of the Commissioner for Workmen's Compensation and Deputy Commissioner of Labour, Nizamabad seeking enhancement of the compensation. Whereas C.M.A.No. 610 of 2012 was filed by the Insurance Company questioning the order under Appeal mainly on the ground that the policy did not cover the labourers, hence, the Insurance Company is not liable to pay the compensation.

(2.) As both the Appeals arise from the same order, they are being disposed of with this common order.

(3.) The case in brief is that, the applicant was employed by Sri Shaik Mahaboob - owner of the lorry bearing Registration No. AAJ 8025; on 06.04.2003, during the course of employment, he met with an accident and sustained multiple fractures and injuries; therefore, a claim was made for Rs.3 lacs towards compensation; the applicant was aged about 35 years at the time of accident and he claimed to have earning Rs.3,000/- per month as salary. The learned Authority granted compensation of Rs.1,42,614/-, to be deposited in 30 days.