APPAVU SAMRAJ Vs. P RAJU

JUDGEMENT

(1.) Challenging the award passed by the learned Commissioner for Workmen's Compensation, Madurai, in W.C.No.242 of 1999, the appellants filed this appeal.

(2.) The first respondent instituted a case before the Commissioner for Workmen's Compensation, Madurai, contending that the appellants were constructing a house at Plot No.867, Karpaga Nagar, Moondru Mavadi, K.Pudur, Madruai. The claimant, while doing the construction work, fell down from the building and thereby, sustained fracture on both bones on his right leg. The claimant was immediately admitted in the Government Rajaji Hospital, Madurai and a case was also registered in Crime No.169 of 1999 with regard to the accident. The claimant further contended that he sustained injuries during the course of the employment and therefore, he is entitled for compensation of Rs.2,00,000/-.

(3.) Resisting the claim petition, the applicants filed counter affidavit, disputing the relationship of the employer and the employee and therefore, they are not liable to pay compensation.