EXECUTIVE ENGINEER MESCOM MYSORE DISTRICT Vs. MANAGING DIRECTOR KARNATAKA VIDYUTH KARKHANE LTD BANGLORE

JUDGEMENT

(1.) THE award passed by the Labour Officer and Commissioner for Workmen's Compensation at Mysore in favour of respondent No. 3 herein is called in question in this appeal on the ground that the appellant is not liable to pay compensation.

(2.) THE records reveal that the appellant herein entered into contract with the first respondent for installation, erection and commissioning of a transformer near temple of Koilegala village. Hunsur sub division. THE first respondent herein in turn entrusted the work to the second respondent Maruti Electricals. THE claimant/3rd respondent was the employer under Maruthi Electricals. THE 3rd respondent/claimant was attending the work of electric pole near temple of Koilegala Vilalge in Hampapura, Hunsur- Sub division at 5.30 p.m. on October 29, 2002, At that point of time ne came in contact with live wire having power supply which resulted to severe multiple burning injuries to head and other parts of the body. Immediately he was shifted to the hospital. However, the claimant / 3rd respondent suffered permanent disability ranging from 55 to 60% as certified by the doctor. THE claimant filed an application under the provisions of Workmen's Compensation Act before the Labour Officer and Workmen's Compensation Commissioner, Mysore claiming compensation. On hearing, the Commissioner awarded compensation of Rs. 3,18,773/- together with 12% interest p.a. THE said authority however fixed the responsibility of paying compensation entirely on the appellant. THE said award is called in question in this appeal.

(3.) HEARD the learned advocates and perused the records.