MANAGER, NATIONAL INSURANCE CO LTD , BEHIND RUPAVANI THEATRE, LAKSHMI BAZAAR, CHITRADURGA Vs. RENUKA S/O ONKARAPPA

JUDGEMENT

(1.) This appeal of the insurer arises out of the award dated 31.12.2008 passed by the Workmen's Compensation Commissioner, Chitradurga (for short 'Commissioner') in WCA/NF/CR-307/2005. By the impugned award, the Commissioner has granted compensation of Rs. 90,418/- to the claimant.

(2.) The appellant was respondent No.2, respondent No.1 was the claimant and respondent No.2 was respondent No.1 before the Commissioner.

(3.) Respondent No.1 Shivalingappa was the owner of lorry bearing No.KA-16/9381. At the relevant time, the said vehicle was insured with respondent No.2. The claimant was working as driver in the said lorry under respondent No.1. On 16.09.2004 at 09.30 p.m., when the claimant was traveling on motor cycle No.KA-16/H-5376 belonging to respondent No.1, near Holalkere town on NH: 13 in front of one Ramanna's Dhaba, the motor cycle met with an accident causing injuries to the claimant.