PARTHASARATHY Vs. P DULSY PONNAIAH

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 28. 08. 2000, passed in W. C. No. 16 of 2000, on the file of the Commissioner for workmen Compensation, (Deputy Commissioner of Labour), Tirunelveli.

(2.) HEARD both sides.

(3.) A re'sume' of facts absolutely necessary and germane for disposal of this Civil Miscellaneous Appeal would run thus: one Ponniah was engaged by the fourth respondent K. Balakrishnan to perform construction work in the premises of the appellant herein and in the process of construction of his industry the said Ponniah fell down from a height of 16 feet and sustained injuries. Whereupon he was taken to the Hospital and there he succumbed to the injuries, leaving behind his widow, the first respondent herein and his two minor children, respondents 2 and 3 herein.