TTK HEALTHCARE LTD. Vs. P. V. RAVI

JUDGEMENT

(1.) The petitioner is before this court seeking for the following relief:

(2.) The employer is engaged in the manufacture of ready to fry products and established a factory with around 60 workmen. The machinery installed are automatic requiring less manual operation and as such, the workmen are fully trained to operate the machines. The respondent was working as an Operator in the petitioner factory on G700 Gelatinizer mixing machine with the aid of a helper by name Annayachari.B.C.

(3.) On 10/9/2011, it is alleged that the respondent-workman tied a thin wire to the limit switch and allowed the contract worker N.Devaraj to clean the mixing machine. The contract worker while cleaning, touched the knob which started the machine and caused the accident resulting in instantaneous death of the contract worker.