KURTALA DHAL Vs. P.R.ENGINEERS AND CONTRACTORS

JUDGEMENT

(1.) The award dated 15.04.2016 passed in W.C.No.49 of 2014 is under challenge in the present civil miscellaneous appeal.

(2.) The substantial questions of law raised by the appellant reads as under:

(3.) The claimants are the appellants and the application was filed seeking compensation on the ground that on 05.12.2013, when the deceased/Tharany @ Tarisen was working as Carpenter at Lancar Kairambedu, Nellikuppam Road, Guduvancherry, Kancheepuram District, during the course of employment, he fell down from the third floor and sustained multiple and grievous head injuries. He was taken to the S.R.M.Hospital, Kattankulathur and admitted and treated as in-patient from 05.12.2013 till 11.12.2013. Thereafter, he died on 11.12.2013 at about 12.30 hours. The legal heirs of the deceased filed an application seeking compensation. The claim petition was contested by the United India Insurance Company/ the second respondent.