DEPOT MANAGER, APSRTC Vs. D.RAMULU

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 23/6/2003 passed in W.C.No.17 of 2001 by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Karimnagar, wherein and whereby the Commissioner awarded compensation of Rs.96,161.00 for the injuries sustained by the respondent No.1 herein in a motor vehicle accident that occurred on 8/12/1997 and also interest @ 9% p.a. from the date of accident till date of date of actual deposit. Aggrieved by the said order, the present appeal is at the instance of the respondents before the Assistant Commissioner of Labour.

(2.) The 1st respondent herein is the applicant and 2nd respondent herein is the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour.

(3.) The brief facts of the case are that respondent No.1/applicant was the spare driver travelling in the bus bearing No.AP-10Z-4026 from Shirdi to Hyderabad, which was a return journey. The bus was driven by one K. Chandraiah, another driver. On 8/12/1997 when the bus reached the bridge of Padgaon village near Aurangabad, Maharashtra, another bus owned by the Maharashtra State Road Transport Corporation, which was coming from opposite direction in a rash and negligent manner, hit the bus in which respondent No.1 herein was travelling. As a result, he sustained multiple injuries. Immediately, he was shifted to nearby Hospital and subsequently, he was shifted to NIMS, Hyderabad. He suffered permanent partial disablement of 45% on account of injuries sustained by him. Basing on that, claim petition was filed before the Assistant Commissioner.