LAKSHMAMMA Vs. SAMPIGE KHAN ESTATE TANIGEBYLU VILLAGE

JUDGEMENT

(1.) Appellants challenging the judgment and award passed by Senior Civil Judge & Principal JMFC, Tarikere in ECA No.17/2014 dtd. 8/3/2017.

(2.) For the sake of convenience, parties are referred according to their ranks before the Tribunal.

(3.) The factual matrix leading to the case of claimants/appellants can be stated in nutshell to the effect that appellant No.1 is the wife and appellant No.2 is the daughter of deceased Velliyan working as an employee under respondent No.1. On 1/6/2012, Velliyan was shade loping the tree, at that time accidentally fell down and sustained injuries, further succumbed to such injuries on the spot. The deceased Velliyan died during the course of employment under respondent No.1 and he was getting Rs.6,000.00 per month as salary. The appellants being the dependents of deceased Velliyan filed claim petition seeking compensation.