UNITED INDIA INSURANCE CO. LTD. Vs. JAYARAMA

JUDGEMENT

(1.) The insurer being aggrieved by the common judgment and award passed in WCA Nos.513/2008, 514/2008, 515/2008, 516/2008 and 517/2008 by the Labour Officer and Commissioner for Workmen's Compensation (for short 'Commissioner'), Sub-Division- I, Bellary has filed these appeals.

(2.) It is the case of the claimants before the Commissioner that the claimant in WCA No.513/2008 was working as a driver in tractor-trailer bearing No.KA7 34/T-7137-7138 belonging to respondent No.1 and the claimants in other claim petitions as Hamalis in the said tractor and trailer. All the claimants were employees under respondent No.1 in the said tractor and trailer. It is further stated that on 09.04.2007 on the instructions of respondent No.1 himself, all the claimants were traveling in the said tractor and trailer on Bangalore-Ballari Road at about 3.00p.m, the driver of the tractor lost control over the vehicle and dashed against the motorcycle causing accident.

(3.) Immediately after the accident, the claimants were shifted to Primary Health Centre, Shidaginamole and thereafter taken treatment with other private doctors. All the claimants have stated that they sustained injuries in the said accident. Due to the accident, they have become permanently disabled and they cannot do the work as they were doing before. Therefore, they filed claim petitions before the Commissioner.