C VIMESHWARA REDDY Vs. P PRATAP

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred under Sec. 30 of Workmen's Compensation Act, 1923 (in short 'The Act') against the impugned order dtd. 30/3/2009 in W.C. No.22 of 2006 on the file of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Anantapur (hereinafter be referred to as "Commissioner").

(2.) The appellant herein was the Opposite Party No.1 and the respondent Nos.1 & 2 herein were the applicant and Opposite Party No.2, before the learned Commissioner. For the sake of convenience, the parties hereinafter will be referred to as they arrayed before the learned Commissioner.

(3.) It is a claim of compensation by the applicant who sustained injuries during the course of employment due to electrical shock while attending his duties entrusted by the Opposite Part No.2 under the control of Assistant Divisional Manager, Tadipatri to change the defective meter at M/s. Varalakshmi Slab Polishing Industry at Sajjaladinne. Immediately he was shifted to St. Johns Medical College Hospital, Bangalore and later shifted to Yashoda Hospital, Hyderabad, wherein his both hands have been amputated upto elbow. A criminal case is registered in Cr. No.34 of 2005 of Tadipatri Rural P.S. He is the sole earning member of the family. He has wife and 3 children depending on his income. He was getting Rs.3500.00 per month. At the time of accident, he was 35 years old. Opposite Parties did not respond till the injured approached the Commissioner by filing a petition, claiming compensation of Rs.4.00 lakhs.