T S PRABHU Vs. BHAVANI POOJARY

JUDGEMENT

(1.) THE appellants are challenging the judgment and order dated 31-5-2002 passed by the Commissioner for Workmen's Compensation, Mangalore.

(2.) THE facts in brief are as under: parties are referred as per their ranking before the Trial Court. The appellant is the alleged employer. The respondent is the claimant.

(3.) THE claimant filed an application seeking for a compensation of Rs. 99,370/ -. Her case was that her husband was working with the respondent (appellants ). He was regularly doing firewood cutting work. He had gone for work to the depot on 31-5-1999 at about 7. 30 or 8. 00 a. m. He started cutting of firewood. During the course of employment, the axe hit his right leg and due to excess bleeding of blood, he was laid down on the floor. He was taken to Government Wenlock Hospital, Mangalore and he died thereafter.