MALATIBAI Vs. DIVISIONAL CONTROLLER BELGAUM

JUDGEMENT

(1.) This appeal is filed against the order of the Commissioner for Workmen's Compensation, Belgaum, in File No. GB/WCA 3/1965, dated October 6, 1966.

(2.) One Madhukar Mangesh Kekare was an employee of the Mysore State Road Transport Corporation, and he appears to have been working as a Traffic Controller at Belgaum under the control of the Corporation. He is said to have fallen on the ground on 17-9-`964 while he was on duty and subsequently he died on 19-9-1964.

(3.) On 1-4-1965, the dependents of the deceased, who are now the appellants before us, made an application before the Commissioner for Workmen's Compensation, Belgaum, claim compensation of Rs. 8,000/-. This claim was resisted by the Corporation. One of the objections was that the deceased was not a 'workman' within the meaning of the Workmen's Compensation Act, 1923. They also contested the claim on other grounds.