UNITED INDIA INSURANCE CO LTD Vs. MITTAPALLY VANI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order, dated 07-03-2003, in W.C.No. 187 of 1999, passed by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Khammam.

(2.) The appellant is the Insurance Company, the respondents 1 to 4 are the applicants and the respondents 5 and 6 are the employers of the deceased.

(3.) The facts, in brief, are that the deceased was on duty as a private clerk with the employer during the construction of a building and he fell down while he was pouring the water due to shortage of labour on that day. Because of the accident, by falling from the fifth floor, the deceased died while undergoing treatment.