AALDHI GANGARAM Vs. CHINNA GANGA RAM

JUDGEMENT

(1.) Since the issue involved in both the appeals is one and the same and they are being heard together and disposed of by way of this common judgment.

(2.) For the sake of convenience, the parties herein will be referred to as arrayed before the Court below.

(3.) C.M.A.No.1068 of 2004 is filed by the claimants 1 and 2, who are the parents of deceased-Aaladhi Shankar, stating that their son was engaged by the 1st respondent- owner of the vehicle, as driver and he went to duty on 17/7/2002 for cultivating the land of the 1st respondent and at about 11.00 a.m, the tractor slipped and turned turtle, due to which, their son received grievous injuries and died on the spot. Hence, they have filed W.C.No.225 of 2002 before the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Nizamabad, seeking compensation of Rs.5,00,000.00 for the death of their son.