MALA Vs. MASTER HEAVY LIFTERS AND POWER

JUDGEMENT

(1.) We have heard the learned counsel appearing for the appellant on admission.

(2.) The appellants are the petitioners before the learned Commissioner under Employees Compensation Act, 1923 cum Additional Senior Civil Judge, Basavana Bagewadi.

(3.) The appellants approached the learned Commissioner under Sec. 22 of the Employees Compensation Act, 1923 (hereinafter referred to as 'EC Act, 1923' for short) seeking compensation on account of death of Basavaraja. They contended that deceasedBasavaraja was working under respondent No.1 as a Coolie earning Rs.15,000.00 per month and there exist a relationship of employer and employee. It was alleged that on 24/11/2017, the employee Basavaraja while working in NTPC premises at Kudagi near Railway Rack on coal bund, while sloping the coal, he slipped from the top and the coal fell on him causing severe injuries to him and later, he succumbed to the injuries.