LAWS(APH)-2011-4-102

A SRINIVASA RAO Vs. K RAVINDRA BABU

Decided On April 20, 2011
A Srinivasa Rao Appellant
V/S
K Ravindra Babu Respondents

JUDGEMENT

(1.) This appeal is directed against the order of the Com-missioner for Workmen's Compensation and Assistant Commissioner of Labour-II, Guntur, dated 13.12.2001 in W.C. No. 26 of 1995.

(2.) The appellant, aged 26 years, was employed by the respondent No. 1 herein as a painter on daily wages of Rs. 50 and the respondent No. 1 herein, a contractor under the Roads and Buildings Department of Government of Andhra Pradesh, was entrusted with the work in the building of the Collector's Office at Guntur and the appellant was painting the ceiling of the dining hall in the District Collector's bungalow on 28.7.1993. While carrying out the said work, due to a defect in the ladder, the appellant fell down, received multiple injuries on the left wrist and a lacerated injury below the lower lip. The deformity of wrist resulted in cent per cent loss of earning capacity as a painter and hence, the appellant claimed a compensation of Rs. 1,33,250 from the contractor/employer and respondent Nos. 2 and 3 representing the Government of Andhra Pradesh, the principal employer.

(3.) The contractor denied the allegations of the appellant and while admitting that he is a graduate civil engineer undertaking small government works on contract, he denied engaging the appellant for any work.