RAM PAL Vs. RAMESH CHAND AND OTHERS

JUDGEMENT

(1.) FAO(WCA) No.4177 of 2013:

(2.) The appeal has been admitted on the following substantial questions of law:-

(3.) Facts are not in controversy, because, admittedly the respondent-Electricity Board has awarded the work of maintenance and white washing/painting of its equipments including poles installed in its 33 KV Station at Mehatpur in District Una, on contract basis to the 1st respondent, appellant herein. Respondent No.1-workman herein was engaged as one of the labourers by the appellant to execute the work so awarded to him. On 12.12.2008, the respondent-workman started painting an electric pole. Some employee working under Principal Employers, i.e. respondents No.2 and 3 negligently and all of a sudden switched on the electric supply and as a result thereof the respondent-workman received massive electric shock and due to which he fell down. He sustained electric burns and other injuries grievous in nature on his person in this accident. After this accident, he was removed to hospital for treatment. Ultimately he had to loose his left arm because the same was amputated from shoulder joint. He thereby was rendered disabled. Therefore, he claimed Rs. 8,00,000/- as compensation.