RAMAVATH BUJJI Vs. A. P. GENCO NSTPDHEP

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal is filed under Sec. 30 of the Workmen's Compensation Act, 1923 (for brevity "the Act") aggrieved by the order dtd. 31/8/2021, passed in E.C.No.06 of 2018 by the learned Commissioner for Employees Compensation and Assistant Commissioner of Labour, Narasaraopet. (for short "the Commissioner").

(2.) The Appellants herein are the applicants/claimants and the respondents herein are the Opposite Parties in E.C No.06 of 2018. For sake of convenience, the parties are hereinafter referred to, as they are arrayed before the Commissioner.

(3.) The applicants have filed the impugned E.C.No.06 of 2018 before the Commissioner claiming compensation of Rs.10,00,000.00 in respect of death of the workman Late Redya Naik, S/o Bodya Naik (hereinafter referred to as "the deceased") under Workmen's Compensation Act, 1923 in the course of his employment under the Opposite Party No.2. The facts of the case are that on 1/11/2016 at about 12.00 p.m. while the deceased was on duty at 13th gate of Dam gallery and at 12.30 p.m., it was informed by one Ramanji that the deceased was found unconscious on the floor at Dam gallery site and immediately shifted to Government Hospital, Macherla and the doctor confirmed that the deceased died and the same was informed to the Rentachintala P.S and thereafter a case in Crime No.96 of 2016 was registered. Postmortem was also conducted on the body of the deceased and in that report, it was clearly mentioned that the cause of death is due to "Electric Shock". The deceased was aged 35 years and getting salary of Rs.10,500.00 p.m. The applicants have issued legal notices to the Opposite parties requesting for compensation, but in vain. Hence, the present application.