NATIONAL INSURANCE CO LTD Vs. K YADAMMA

JUDGEMENT

(1.) Heard both sides.

(2.) This is an appeal arising under the Workmen's Compensation Act, 1923 (for brevity "the W.C.Act")

(3.) This Civil Miscellaneous Appeal is directed against the Award, dt. 28-9-2004, passed by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour-l at Hyderabad (for brevity "the tribunal"), partly allowing the application in W.C.No.102 of 2003 and granting a sum of Rs.3,79,141/- towards compensation to the applicants for the death of the deceased by name one Sri K. Shekar, who died on 14-7-2003 due to the injury sustained by him in the accident occurred on 13-7-2003.