UNITED INDIA INSURANCE CO Vs. ALAMELU

JUDGEMENT

(1.) The appellant - Insurance Company has filed the Miscellaneous First Appeal against the judgment and award dated 14.07.2016 made in ECA No.23/2015 on the file of Principal Senior Civil Judge and C.J.M., Chikkamagaluru, awarding total compensation of Rs.7,58,240/- with interest at 12% per annum after expiry of 30 days of the incident, till the date of payment.

(2.) The parties are referred to as per their ranking before the Tribunal.

(3.) The respondents / claimants are wife and children of the deceased - Sri.Satyaraju @ Arunachalam filed the petition claiming compensation contending that on 28.02.2014 at about 5.00 p.m while the deceased was cutting the wood in the estate, a snake was bitten him. Immediately, he was shifted to M.G.Hospital, Chikkamagaluru, but he died on the way to the hospital. However, the post mortem of the dead body was conducted in M.G.Hospital, thereafter, the petitioners peformed last rites of the deceased. It was further contended that the death of the deceased has occurred arising out of and during the course of his employment under the first respondent. The deceased was aged 38 years and he was earning monthly wages of Rs.8,000/-. Therefore, the petitioners being the dependants of the deceased have filed the petition for claiming compensation.