MANDADI ADILAKSHMI Vs. VALLABHANENI SIVA PRASAD

JUDGEMENT

(1.) THIS appeal is filed by the wife of the deceased workman/employee questioning the order of the Commissioner for Employees' (Workmen's) Compensation and Assistant Commissioner of Labour -II, Guntur, (for short the Commissioner) denying her share of compensation. Heard learned counsel for appellant Mr.Vasireddy Prabhunath and learned counsel for respondents 3 to 6 Mr. Subba Rao Korrapati. None appeared for respondents 1 and 2.

(2.) THE deceased Mandadi Venkatrayudu, was employed as cleaner on the goods vehicle bearing No. AP 7V 4278 belonging to Opposite Party No.1 which was insured with Opposite Party No.2. On 26.6.1999 at about 2.00 PM while deceased was giving directions to the driver of the goods vehicle near Malapalli Fruit market, Nizamabad, he came in contact with live electric wire and died instantaneously due to electric shock. Crime No. 134 of 1999 was registered in Nizamabad I Town Police Station evidencing the incident. The deceased was aged 22 years at the time of the accident. As no compensation was paid to the dependents by the employee, wife, father and mother, filed claim petition before the Commissioner, which was numbered as W.C.No.8 of 2000. The Commissioner allowed the claim and awarded compensation of Rs.1,71,354/ -. The award was passed on 25.8.2001.

(3.) THIS Court, by order dated 6.11.2002 in CMP No. 21164 of 2002 directed the Court below/Commissioner to withhold an amount of Rs.45,000/ - from disbursement, and permitted to disburse the balance amount amongst the dependants of the deceased, identified by the Commissioner.