THE MANAGEMENT,ISRO, MAHENDRAGIRI Vs. V. ARASI

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed against order passed by the Deputy Commissioner of Labour, Thirunelveli, in W.C.No.15 of 2010 (Non-fatal) dated 12.08.2014.

(2.) The appellant is the first respondent in W.C.No.15 of 2010. After the death of Hariharsuthan, who was the first petitioner, the respondents 1 and 2 herein were impleaded as petitioners 1 and 2. The third respondent is the Contractor of appellant and the second respondent in W.C.

(3.) The facts of the case are as follows :- The deceased Hariharasuthan herein after referred as Worker was working in construction work under third respondent, who is the Contractor of the appellant. He was paid Rs.300/- per day. On 15.06.2009 at 9.30 am when he was doing work of appellant as per instructions of third respondent he fell down from a height more than 15 feet and sustained injuries in spinal Cord and hip. Due to the said injuries spinal cord and body below hip was affected and there was no feeling below hip. The disability is total disability and he could not do any work. He was aged 21 years at the time of accident. The appellant as Principal employer, the third respondent as Contractor and the fourth respondent as insurer are jointly and severely liable to pay the compensation. The worker claimed a sum of Rs. 8,86,840/- as compensation.