VICE-CHANCELLOR, K.L.UNIVERSITY Vs. MEKALA MARIAMMA

JUDGEMENT

(1.) The present appeal is filed under Sec. 30 of the Employees Compensation Act, 1923 questioning the order dtd. 22/9/2014 in E.C.Case No.25 of 2011 passed by the Commissioner for Employees Compensation Act-cum- Assistant Commissioner of Labour, Tenali.

(2.) The brief facts of the case are as follows:

(3.) While undergoing treatment, the deceased died on 23/2/2011 at Government General Hospital, Guntur. The brother of the deceased gave a complaint to the Station House Officer, Tadepalli and the same was registered as Cr.No.31 of 2011 under Sec. 174 Cr.P.C. Though the applicants approached O.P.Nos.1 and 2/University and Contractor seeking compensation, no amount was paid. It was in that context, the claim for compensation was filed for Rs.10.00 lakhs with interest at 12% as the deceased was aged about 21 years and was earning Rs.400.00 to Rs.500.00 per day.