LINGAMPALLI RAJAM Vs. COLLIERY MANAGER MORGANS PIT SINGARENI

JUDGEMENT

(1.) This appeal is directed against the order dated 6.12.91 in W.C. Case No. 56 of 1990 of the Commissioner for Workmen's Compensation, Warangal, aggrieved by the award of compensation at Rs. 2,924.

(2.) The appellant No. 1 is the workman under the services of the respondent company. He died on 11.6.1996 and his legal representatives are brought on record vide order of this court dated 27.11.1998 in C.M.P. No. 23242 of 1998 as appellant Nos. 2 to 4.

(3.) The brief facts of the case as narrated in claim petition are that the deceased appellant No. 1, who was employed in Singareni Collieries Co. Ltd. as trammer met with an accident on 26.7.1987 at about 6 a.m. during the course of his employment in Morgan's pit when full tub jumped from rails and hit the right leg resulting in compound fracture of both ankle and hips of right leg. As a result of the accident his leg was shortened by 4" and a plate was inserted into his leg and he became totally disabled thereby resulting in loss of 100 per cent earning capacity. His services were terminated by the respondent company with effect from 31.1.1989 as he was medically unfit for underground job. He made an application on 22.4.1990 under section 4 of Workmen's Compensation Act claiming compensation of Rs. 1,04,101.20. He was aged 50 years at the time of the accident and was drawing monthly salary of Rs. 1,700.