(1.) The supplemental opposite parties in W.C.C.No.20/2008 before the Commissioner for Workmen's Compensation (Deputy Labour Commissioner), Kozhikode, are the appellants herein. They challenge the order dated 28.7.2011 granting compensation amount of Rs.1,69,400/- with interest to the applicants before the Commissioner.
(2.) The applicants are the dependents of deceased Mohanan. According to them, he was engaged by the opposite party on 5.7.2007 for digging a well in his property and during the course of the digging, the well collapsed and as a result of mud falling upon him, he sustained the injuries to which he succumbed the next day.
(3.) The sole opposite party who contested the claim died during the pendency of the proceeding before the Commissioner and the appellants herein were substituted his legal representatives.