NEW INDIA ASSURANCE CO. LTD. Vs. SANDHYA PENCHALA

JUDGEMENT

(1.) Heard Ms. I.Maamu Vani, learned counsel the appellant-insurance company and learned counsel Sri S.Sudarshan Reddy for the respondent Nos.1 to 5/applicants.

(2.) This appeal has been filed against the order dtd. 8/6/2023 passed in E.C.No.283 of 2017 by the Commissioner for Employees' Compensation and Assistant Commissioner for Labour-IV, Hyderabad (for short, 'the Commissioner').

(3.) The brief facts leading to filing of the present appeal are that deceased-Penchala Srikanth was working as cleaner on lorry bearing registration No.AP-01-X-7677 and was earning monthly salary of Rs.12,000.00. On 31/8/2017, while the deceased was on duty as a clear on the above lorry and while transporting goods at Yesunagar, Mulugu, in order to protect goods from rain, the deceased was covering the goods with plastic cover, at that time, accidentally, he came in contact with live electric wire and died on the spot due to electrocution. The Police, P.S. Mulugu, registered a case in Crime No.225/2017 under Sec. 174 of Cr.P.C.