CHAIRMAN Vs. MAYADEVI MUNNAKUMAR PRASAD

JUDGEMENT

(1.) The insured and the insurer being aggrieved by the judgment and order dated 29.11.2010 passed in WCA/SR.No.19/2010 by the Labour Officer and Commissioner for Workmen Compensation, Sub Division-2, Belgaum have filed these appeals.

(2.) The claimants filed the claim petition before the Commissioner for Workmen Compensation, Belgaum seeking compensation for the death of one Munnakumar alias Bhagat.

(3.) It is the case of the claimants that the deceased Munnakumar Prasad was working under the employment of respondent No.1- M/s Athani Farmers Sugar Factory Ltd., Athani, Belgaum and he was drawing wages of Rs.5,000/ p.m. It is further stated that on the direction of respondent No.1-Athani Sugar Factory, the deceased Munnakumar went to the State of Bihar to bring skilled labours for working in the factory of the respondent No.1. It is further stated that the said Munnakumar while returning from Bihar, on the way to Siwan Railway Station on 25.01.2008, an unknown jeep dashed against him, due to which he sustained fatal injuries and succumbed to the said injuries. Therefore the claimants claimed compensation of Rs.4,00,000.00 on the ground that the death of the deceased was in the course and out of the employment with respondent No.1.