UNITED INDIA INSURACE CO. Vs. R.BHAGYA LAXMI

JUDGEMENT

(1.) This appeal is filed by the appellant-opposite party No.2 aggrieved by the orders passed in EC.No.96 of 2016, dtd. 12/6/2018 by the Commissioner for Employees Compensation and Deputy Commissioner of Labour-I, Hyderabad.

(2.) Appellant is the opposite party No.2-Insurance Company, respondent Nos.1 to 5 herein are the applicants and respondent No.6 is the opposite party No.1-owner of Tavera Car.

(3.) Respondent Nos.1 to 5-applicants claimed compensation of Rs.12,00,000.00 for the death of R.Suresh who died in a motor vehicle accident which occurred on 2/4/2016 during the course of employment under the employment of respondent No.6-opposite No.1. Respondent No.1-applicant No.1 is the wife, respondent No.2-applicant No.2 is the daughter, respondent No.3-applicant No.3 is the son of Late Suresh @ Suresh Goud. Respondent Nos.4 and 5-applicant Nos.4 and 5 are the parents of the deceased. Appellant-opposite party No.2 is the Insurer of the vehicle i.e., Tavera Car bearing No.AP 29V 9408. On 2/4/2016 at about 10.00 P.M. on Pedda Vagu Bridge, Hyderabad- Warangal National High Way-163 Road in the Village limits of Alair, Nalgonda District. The deceased R.Suresh being the driver of the car along with others were proceeding from Warangal towards Hyderabad, when they reached one Pedda Vagu bridge on Hyderabad - Warangal National High Way 163 road, at that time the vehicles which were coming in the opposite direction due to focus of lights, the driver- R.Suresh tried to move away from the vehicles and lost control of his car, fell down on the left side of the bridge and car turned turtle and due to the said impact, the driver-R.Suresh sustained fatal injuries and died on the spot and other inmates of the car sustained grievous injuries.