SUBBAMMA Vs. H N KRISHNEGOWDA

JUDGEMENT

(1.) By consent of learned counsel appearing for the parties, the matter is taken up for final hearing.

(2.) The present appeal is filed by the mother and wife of the deceased Keshava @ Ravi against the Judgment and Order dated 13.04.2016 passed in E.C.A.No.70/2014 on the file of I Additional Senior Civil Judge & JMFC, Chikkamagaluru, awarding the compensation of Rs. 6,42,068.00 to the claimants No.1 and 3 directing the respondent No.2 - Insurance Company to pay the compensation of Rs. 6,42,068.00 and the first respondent - owner to pay the interest at the rate of 12% per annum on Rs. 6,42,068.00 after the expiry of 30 days from the date of accident, till the date of payment.

(3.) It is the case of the claimants that the deceased Keshava @ Ravi was working under the first respondent. On 02.05.2013 at about 8-45 a.m, during the course of employment, when he was cutting the firewood, a tree was fallen on him. Due to the said impact, he sustained grievous injuries and succumbed to the same. He was aged about 34 years and drawing daily wages of Rs. 350.00 per day. Second respondent is the Insurer and first respondent is the owner; both are liable to pay the compensation.