THOTA BUCHI RAJAM Vs. NORTHERN POWER DISTRIBUTION COMPANY

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are directed against order dtd. 11/3/2011 in W.C.No.18 of 2009 (F) on the file of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour at Nizamabad (hereinafter referred to as 'Commissioner'). The said claim petition was filed by the petitioners therein seeking compensation for death of one Thota Bheemaiah (hereinafter referred to as 'deceased') and the same was partly allowed granting compensation of Rs.4,48,000.00. Aggrieved by the said order, the petitioners before the Commissioner filed C.M.A.No.1068 of 2011 seeking enhancement of compensation and the respondents before the Commissioner filed C.M.A.No.19 of 2024 seeking to set aside the impugned order and dismiss the claim petition. Since both the appeals are arising out of same order, they are being dealt with by way of this common judgment.

(2.) The petitioners before the Commissioner are appellants in C.M.A.No.1068 of 2011 and respondents in C.M.A.No.19 of 2024. The respondents before the Commissioner are appellants in C.M.A.No.19 of 2024 and respondents in C.M.A.No.1068 of 2011. For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Commissioner.

(3.) It is the case of the petitioners that they are father and mother of the deceased respectively. The deceased was working as helper under the respondents and on 18/7/2003 at about 02:15 PM, the deceased was attending repairs at electricity pole in the field of one Medipalli Bakkaiah. At that time, he suddenly came into contact with main line on the upper level and due to the current shock he fell down from the current pole and died on the spot. In this regard, a case was registered in First Information Report No.41 of 2003 on the file of Kathalapur Police Station of Karimnagar District under Sec. 174 of the Criminal Procedure Code (Cr.P.C.).