(1.) The claimants - who had made an application under the provisions of the Employees Compensation Act, 1923 ("the Act") and had sought compensation for the death of Shivappa Sandali caused during the course and out of his employment with respondent No.1 on 21/7/2013 - are in appeal.
(2.) It was the case of the claimants that Shivappa had been employed as a coolie in the Tractor-Trailer bearing registration No.KA-28/TB-3641-3642, and while he was loading sand on to the tractor-trailer, the sand bund collapsed and fell on Shivappa, as a result of which Shivappa was killed on the spot.
(3.) The employer, though served with the notice of the claim petition, chose to remain absent.