NATIONAL INSURANCE CO. LTD. Vs. JADA MUTHYALI

JUDGEMENT

(1.) This appeal is filed by the National Insurance Company, against the orders of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Hyderabad-II, in W.C.No.104 of 2004 dtd. 1/3/2005, whereunder the Commissioner granted compensation of Rs.2,51,929.00 to the applicants, who are the legal heirs of the deceased.

(2.) From the perusal of the order in W.C.No.104 of 2004 it would reflect that that one Yaladri was working as a bore well helper and was employed by the Owner of the vehicle bearing Lorry No.AET 6565. On 1/4/2004, while he was working as such, the driver of the said vehicle moved the vehicle in a rash and negligent manner, which resulted the rear wheel of the vehicle running over the body of the deceased due to which he sustained grievous injuries all over his body and immediately he was shifted to Government Hospital, Nanded, and while undergoing treatment he succumbed to the injuries. The family members of the deceased filed the application for grant of compensation of Rs.5,00,000.00. After adducing evidence and marking exhibits, the learned Commissioner granted an amount of Rs.2,51,929.00 towards compensation. Aggrieved by the said order, the appellant preferred this Appeal.

(3.) Heard both the counsel and perused the record.