DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. Vs. SMT. SUNANDAMMA W/O. LATE N. MANJUNATH, SMT. NARASAMMA W/O. LATE NARAYANAPPA, SRINIVASA S/O. LATE N. MANJUNATH, SINCE MINOR REPRESENTED BY HIS NATURAL GUARDIAN/MOTHER SMT. SUNANDAMMA) AND S

JUDGEMENT

(1.) THE United India Insurance Company Limited being aggrieved by the award dated 30 -7 -2005 passed in WCA/FC/CR -30/2004 by the Commissioner for Workmen's Compensation, Sub -Division -4, Bangalore filed this appeal.

(2.) THE brief facts of the case are as follows: The legal representatives of the deceased N. Manjunath filed a claim petition before the Commissioner for Workmen's Compensation contending that deceased N. Manjunath, was the husband of the first claimant, son of the second claimant and father of the 3rd claimant was working as a Scrap folder under the first Respondent. On 8 -9 -2004, while doing the work of scrap folding of the air condition machine, the deceased fell down from the 4th floor and died on the spot during the course of employment. The claimants contended that the deceased was aged about 32 years as on the date of death and he was getting a salary of Rs. 3,900/ - p.m. Since the first Respondent has taken the policy, the second Respondent has to compensate the claimants due to the death of the deceased and filed a claim petition seeking for compensation of Rs. 5,00,000/ -.

(3.) ON the basis of the pleadings of the parties, the Commissioner for Workmen's Compensation framed necessary issues.