DUDEKULA SALABEE Vs. R SHIVA SANKAR REDDY

JUDGEMENT

(1.) WHEN Sri Kota Subba Rao and Sri Naresh Byrapaneni, learned counsel, are requested to assist this Court, as amicus curiaes, they readily accepted.

(2.) HEARD both sides.

(3.) THIS civil miscellaneous appeal is directed against the order and decree, dated 30. 1. 1997, passed by the Commissioner for workmen's Compensation, Kurnool (for brevity "the competent authority under the act"), partly allowing W. C. No. 24 of 1995 filed under the provisions of the Workmen's compensation Act, 1923, awarding a sum of Rs. 60,502/-, as against the claim of rs. 1,00,220/-, fastening the liability only against the first respondent therein, for the death of one Dudekula Mader Sab, during the course of his employment as Hamali.