UNITED INDIA INSURANCE, IBRAHIMPATNAM Vs. CHOPARI KANKALAXMI

JUDGEMENT

(1.) Challenging the order dtd. 16/7/2013 passed by the Commissioner for Employees' Compensation and Assistant Commissioner of Labour - IV, Hyderabad (hereinafter referred to as 'the Commissioner') in W.C.No.18 of 2011, the Applicants therein filed C.M.A.No.36 of 2014 seeking enhancement of the compensation awarded by the Commissioner, whereas, Insurance Company filed C.M.A.No.851 of 2013, as such, both these Appeals are taken up for disposal by this common order.

(2.) For the sake of convenience, the parties hereinafter are referred to as arrayed in C.M.A.No.851 of 2013. The facts of the case are that on the fateful day of 16/11/2010, the deceased by name Chopari Pandari @ Pandu, who was engaged as Driver on Eicher Van bearing No. AP 31U 8041, met with an accident and he succumbed to the injuries. The vehicle was insured with the appellant Insurance Company. The deceased was paid wages of Rs.7,000.00 per month. Hence, respondent Nos.1 to 3 filed the afore-said W.C. claiming a sum of Rs.8,00,000.00 as compensation.

(3.) The appellant Insurance Company filed counter denying all the averments mentioned in the W.C.