UNITED INDIA INSURANCE CO. Vs. MODUGU NAGARAJU

JUDGEMENT

(1.) Aggrieved by order, dtd. 3/3/2014, in E.C.No.128 of 2012 (NF) (New), [W.C.No.273 of 2006 (NF) (Old)] passed by the Commissioner for Employees' Compensation and Deputy Commissioner of Labour at Nalgonda, the present Civil Miscellaneous Appeal is filed.

(2.) Heard Mr. Srinivas Rao Vulta, learned counsel for appellant and Mr. Viswanathanala Jagan Mohan, learned counsel for respondents.

(3.) Respondent No.2/applicant is the driver of a tanker lorry bearing No.AP-09V-6012. The applicant was driving the tanker lorry from Hyderabad to Vijayawada, when the lorry reached outskirts of Yellagiri Village, on 11/5/2005, another lorry bearing No.AP-16W-8694 came in opposite direction and dashed the lorry of the applicant. As a result, the lorry turned turtle and applicant received fracture of left foot, fracture of left wrist with lower end of radius, laceration over left foot, laceration over right eye brow, laceration over chin, abrasion over right medial prominence and abrasion over left thigh. Immediately, the applicant was shifted to Osmania General Hospital, Hyderabad and thereafter to Raksha Multispecialty Hospital, Hyderabad, as in-patient. It is claimed that applicant spent huge amounts towards treatment and is permanently disabled to carry out the job of driver.