SUPERINTENDING ENGINEER Vs. LAVURI NEELA

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal has been directed against Order, dtd. 5/5/2010 in W.C. No.76 of 2007 (F) on the file of the Commissioner for Workmen's Compensation and Deputy Commissioner of Labour at Nalgonda (hereinafter referred to as 'Commissioner'). The said case was filed by Respondent Nos.1 to 5 herein seeking Compensation for death of one Sri Lavuri Srinu (hereinafter referred to as 'deceased') and the same was partly allowed by the Commissioner granting Compensation of Rs.1,19,873..00 Aggrieved by the same, the present Civil Miscellaneous Appeal is filed at the instance of Opposite Party before the Commissioner.

(2.) The Appellant herein is Opposite Party and Respondent Nos.1 to 5 herein are Applicants before the Commissioner. For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Commissioner.

(3.) The facts of the case of the Applicants are that Applicant No.1 is wife, Applicant Nos.2 & 3 are children and Applicant Nos.4 & 5 are parents of the deceased. The present Claim Petition is filed seeking Compensation of Rs.4,50,000.00 on account of death of the deceased. According to the Applicants, the deceased was working as apprentice/trainee under the Opposite Party. On 9/10/2006, at about 11:00 AM the deceased was attending his duties and as per the directions of Sri Ch. Chary, Junior Lineman of the Opposite Party, he was repairing the LT line in the fields of Sri M. Venkat Reddy and Sri Saidi Reddy at Bothalapalem village and suddenly, the electricity supply was restored through the said LT line. As a result, the deceased died on the spot due to electrocution. Based on the complaint, a case was registered in Crime No.102 of 2006 on the file of the Police Station Wadapally, Nalgonda District, with regard to the death of the deceased.