COMMISSIONER CITY MUNICIPAL COUNCIL Vs. NAGUBAI

JUDGEMENT

(1.) THIS appeal is filed by the 1st respondent-City Municipal Council, Gulbarga, being aggrieved by the award passed by the Additional Workmens Commissioner, Gulbarga Division, Gulbarga, in No.ALC/WCA/GLB/35/06 dated 29.12.2006 whereunder an amount of Rs.4,33,820/- together with interest at the rate of 12% p.a. from 9.12.2005 to the date of deposit has been awarded, being the total compensation to respondents 1 and 2 who are wife and daughter of late Basanna Dhore who died on 14.8.2001.

(2.) THE facts leading to the filing of this appeal are:

(3.) WE have heard Sri R. V. Nadagouda, Learned Counsel for the appellant and Sri Sajjan Shetty, Learned Counsel appearing for respondents 1 and 2, perused the records, scrutinized the evidence on record and analyzed the authorities cited by the Learned Counsel for the contesting parties.