MYLIMANE ESTATE Vs. PONNI

JUDGEMENT

(1.) This appeal is filed by the employer under Sec. 30(1) of the Employee's Compensation Act, 1923 (hereinafter referred to as 'EC Act' for short), challenging the judgment and award passed by the learned Commissioner in ECA No.248/2014 dtd. 7/2/2015.

(2.) The brief facts of the case are that respondent No.1/claimant was working as labourer under the appellant/employer. On instruction of the appellant/employer, on 5/1/2004 at about 3.30 p.m., when respondent No.1/claimant was cutting the coffee, a stone rolled over her. Due to the impact, she sustained injuries over her waist out of and in the course of employment. Therefore, the claimant has filed claim petition seeking compensation.

(3.) Heard the arguments on both sides and perused the records.