G.P.Shivaprakash, J. - (1.)this appeal is presented by the owner of the building bearing no. 337,12th cross, ii block, thyagarajnagar, bangalore.
(2.)the facts of the case in brief are as follows: the appellant had entrusted the work of tile polishing at his newly constructed residential building to a contractor who is the third respondent in this petition. Respondents 1 and 2 are the mother and father respectively of the deceased workman. The third respondent having accepted the work of tile polishing entrusted the execution of the work to the deceased shivakumar who was his employee. In the course of execution of the work, on 30-1-1990 at about 3-30 p.m., the deceased died due to electrocution.
(3.)the question that is raised in this appeal is whether the appellant is liable to pay compensation to respondents 1 and 2 who claim to be the dependants of the deceased shivakumar, under the provisions of the Workmen's Compensation Act, 1923.