DEVINDRAMMA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This appeal is filed by the appellants - petitioners aggrieved by Judgment dated: 01-08-2017 passed by the II Addl. Civil Judge (Sr.Dn.) & Commissioner for Employees Compensation, Kalaburagi in ECA No.187/2014 whereby the Commissioner partly allowed the claim petition, thereby awarding compensation in a sum of Rs.3,94,100/- with interest at the rate of 12% per annum.

(2.) The brief contention of the appellants is that, appellant No.1 is the wife, appellant Nos.2 to 5 are the children and appellant No.6 is the mother of one Devindrappa @ Devappa S/o late Kurumappa who died during the discharge of duty under the respondent on 05-06-2008 due to electrical shock. In this regard the complaint was also lodged at Gurumitkal police station. It is their contention that, the deceased was getting salary of Rs.12,000/- per month and used to spent for the welfare of the appellants. When the petitioners requested the respondent to pay the compensation, they did not pay the compensation. Hence they filed claim petition before the Commissioner for Employees Compensation.

(3.) The respondent in his counter has admitted the relationship of employee and employer in the written statement and denied that the deceased was getting salary of Rs.5,000/- per month, but contended that, they have paid Rs.1,00,000/- as compensation, so this petition filed belatedly is not tenable and prayed to dismiss the petition.