GANGAPPA Vs. SHAMBHASHIVARAO

JUDGEMENT

(1.) Even though the case is at the stage of admission but at the consent of the learned counsels for both the parties this appeal is taken up for consideration for hearing and disposal finally.

(2.) The present appeal is preferred under Section 30(1) of the Employees Compensation Act, 1923 challenging the judgment and award passed in ECA No.138/2014 dated 07.03.2015 by the Senior Civil Judge (Commissioner for Workmen Compensation), Yadgiri.

(3.) The brief facts of the case are as follows ;- The deceased Bannamma was employee under respondents No.1 and 2 as a coolie, was working under the construction site of the respondents No.1 and 2 and on 17.12.2012 at 9.00 a.m., when the deceased was water curing the walls at 5th floor of the building construction which was being carried out by respondents No.1 and 2 situated at Talacavuary Layout, Basava Nagar, Bengaluru, the deceased fell down from the floor and sustained fatal injuries and died on the spot.