TAMIL NADU ELECTRICITY BOARD, MES DISTRIBUTION CENTRAL STORES, CENTRAL SOUTH MYLAPORE, COIL CABLE CONSTRUCTION CHENNAI Vs. THIRU. T.M. BABU CLAIMANT

JUDGEMENT

(1.) This appeal has been filed against the order of Commissioner of Workmen's Compensation-I, Chennai dated 29.11.2004 made in W.C.A. Application No.31 of 1999.

(2.) The Commissioner has awarded a compensation of Rs.1,43,798.00 to the claimant/first respondent herein, on account of injuries sustained by him in the course of employment.

(3.) The case of the first respondent/claimant before the authority was that he was a workman employed by the third respondent before the Commissioner, the Administration,Yamuna Valve Trim Parts Manufacturing Company. He claimed that on 4.9.1997, while he was working on the premises of the appellant/first respondent suffered electric shock. As a result, he fell from a height of 20 feet and sustained injuries in spinal chord and on his head. He was immediately admitted to Government General Hospital and thereafter he was shifted to bone and joint hospital. On account of the injury sustained by him,he suffered 100% disability and lost his earning capacity. He claimed a compensation of Rs.3,68,340.00. The appellant namely, the Electricity Board, resisted the claim on the ground that they have not employed the claimant/first respondent. It is also their case that they are not liable to pay any compensation.