STOVE KRAFT PVT. LTD. Vs. NAGARAJU

JUDGEMENT

(1.) The respondent filed this appeal challenging the orders passed by the Labour Commissioner under Workmen's Compensation Act, Ramanagara District (for short 'Labour Commissioner), in No.WCA/FC/CR-35/2011 dtd. 26/9/2013.

(2.) The parties are referred to as per their ranking before the Labour commissioner.

(3.) The brief facts of the case are that one T.N. Chetan was working in the respondent - Company as System Administrator from 1/9/2010. The Company agreed to pay salary of Rs.7,979.00 per month. The said Chetan was working in the Company for 10 hrs per day. On 22/7/2011 as usual he was working in the company, at 11.00 a.m, he got chest pain, immediately, he was taken to Primary Health Centre, Harohalli. Thereafter, for higher treatment, the Company intended to shift him to Higher Medical Centre and they called for ambulance and while shifting Chetan to Higher Medical Centre, on the way he died.