SHAIK SUMIYA Vs. S.GANGADHAR REDDY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed under Sec. 30 of the Employees Compensation Act, 1923, by the appellants/applicants challenging the order dtd. 28/12/2016 passed on the file of the Court of the Commissioner for Employees' Compensation Act, 1923 cum Assistant Commissioner of Labour, Nellore in E.C.Case No.11 of 2011, whereby the Court below awarded a compensation of Rs.5,50,315.00 to the appellants/applicants against the claim of Rs.5,00,000.00, but directed the 1st respondent alone to pay the same to the appellants/applicants.

(2.) Brief facts of the case are as under:

(3.) Heard Sri. N. Madhava Rao, learned counsel for the appellants/applicants and Sri. M. Sai Teja, learned counsel for the 2nd respondent.