SANJEEV Vs. DUNDAPPA AND ORS.

JUDGEMENT

(1.) Though the matter is posted for Orders this day, with the consent of the learned Counsel for the parties, the same is taken up for final disposal.

(2.) The above appeal is filed against the judgment and award dated 26.11.2011 made in W.C.A.S.R. No. 21/2011 on the file of the Labour Officer and Commissioner for Workmen's Compensation, Sub -Division -I, Belgaum awarding compensation of Rs. 1,64,640/ - after one month of adjudication at 12% per annum.

(3.) It is the case of the appellant that on 11.8.2008 at about 11.00 a.m. when he was working as Labour under the 1st respondent in a 407 Tempo bearing Registration No. KA -23/7439 from Hukkeri to Ankali village, at that time while unloading the machine, it fell on him, as a result of which he sustained the following injuries: