MANJUNATHA N E Vs. K U RADHAKRISHNAN

JUDGEMENT

(1.) Both the insurer as well as claimants are in appeal.

(2.) The insurer is challenging the order passed on the claim application filed under the Employees Compensation Act, 1923, contending that the deceased driver died as a result of heart attack and this death, therefore, had no nexus with his employment and consequently, employer would not be liable for the compensation.

(3.) The Tribunal, after assessing the evidence on record, has recorded a clear finding of fact that the deceased died while he was sitting in the lorry and the death occurred during the course of his employment.