B GOVINDARAJULU Vs. THULASIRAMAN

JUDGEMENT

(1.) BEING aggrieved by the award of compensation of Rs. 1,49,746/- by the Deputy Commissioner of Labour, the employers of the claimant have preferred this appeal.

(2.) BRIEF facts which are necessary for this appeal are as follows :-

(3.) THE appellants filed counter stating that the respondent was never employed by them as plumber and that the appellants were in Bangalore most of the time during the past three years, carrying out certain projects there and that the respondent had taken two pump motors from the appellants house costing nearly Rs. 8,000/- to be repaired by his friend three years back and that thereafter one of the appellants family members happened to see the respondent and asked him to return the pump motors, threatening him that severe action would be taken if the pump motors were not returned immediately. The appellants have alleged that thereafter, respondent workman was absconding for two years without returning motor pumps and only to escape from his liability of paying the amount towards the cost of pump motors, respondent has created a story of fracture being sustained.