G.V.DEVASSY Vs. V.KARTHIYANI

JUDGEMENT

(1.) 5th OPPOSITE party in W.C.C.No.4/2008 before the Commissioner for Workmen's Compensation, Palakkad is the appellant. He is aggrieved by the order of the Commissioner, wherein he is directed to deposit, along with opposite parties 1 to 4 (respondents 2 to 5 in this appeal), a sum of Rs.4,15,960/-, with 12% interest from the date of accident towards the compensation for the death of a workman.

(2.) SUBSTANTIAL question of law raised in the appeal is the following :-

(3.) FACTS relevant for the disposal of this appeal are the following :- Deceased workman Krishnankutty was a worker under the appellant, who is a petty contractor working for respondents 2 to 5. On 30-06-2007, while deceased Krishnankutty was working on a 11 K.V electric line, he fell down from the post due to electrocution. He succumbed to the injuries sustained on account of the accident. Factum of his death and that it was on account of an accident are not in dispute. Ext.A4 F.I.R, Ext.A5 Postmortem report and Ext.A6 death certificate would establish the above facts. Ext.A1 is the certificate produced to prove the age of the deceased. The quantum of compensation is not in dispute.