REGENT COMPUTRONICS PVT. LTD.

Star Press Appellant

V/S

MEENA DEVI Respondents

Referred Judgements :-

WILSON V. OWNERS [REFERRED TO]
FENTON V. THORLEY [REFERRED TO]
BOARD OF MANAGEMENT OF TRIM JOINT DISTRICT SCHOOL V. KELLY [REFERRED TO]
CHALLIS V. LONDON AND SOUTH WESTERN RLY. CO. [REFERRED TO]
CLOVER,CLAYTON AND COMPANY,LTD. V. HUGHES [REFERRED TO]
THE SECRETARY MADRAS GYMKHANA CLUB EMPLOYEES' UNION V. THE MANAGEMENT. THOM OR SIMPSON V. SINCLAIR [REFERRED TO]
HERRINGTON V. BRITISH RAILWAYS BOARD [REFERRED TO]
HOME OFFICE V. DORSET YACHT CO. [REFERRED TO]
LANCANSHIRE AND YORKSHIRE RAILWAY V. HIGHLY [REFERRED TO]
LONDON GRAVING DOCK CO. LTD. V. HORTON [REFERRED TO]
MARLES V. PHILIP TRANT AND SONS LTD. [REFERRED TO]
NATIONAL INSURANCE CO. LTD. V. SABITA GOPE [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. V. GITABEN SAITANSINH RAJPUT [REFERRED TO]
SHEPHERD HOMES LTD. V. SANDHAM (NO. 2) [REFERRED TO]
BRANCH MANAGER,NATIONAL INSURANCE COMPANY LTD. V. RAHMATH [REFERRED TO]
G. AMSAVENI V. V. KOMALA [REFERRED TO]
M.A. KAREEM SAB V. PALANIYAMMA [REFERRED TO]
UNITED INDIA INSURANCE CO. LTD. V. THANKAMMA [REFERRED TO]
MACKINNON MACHENZIE AND CO PRIVATE LIMITED VS. IBRAHIM MAHMMED ISSAKF [REFERRED TO]
MACKINNON MACHENZIE AND CO PRIVATE LIMITED VS. IBRAHIM MAHMMED ISSAKF [REFERRED TO]
REGIONAL DIRECTOR E S I CORPORATION VS. FRANCIS DE COSTA [REFERRED TO]
RITA DEVI VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
SHAKUNTALA CHANDRAKANT SHRESHTI VS. PRABHAKAR MARUTI GARVALI [REFERRED TO]
MALIKARJUNA G HIREMATH VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. KANSHI RAM [REFERRED TO]
KARTICK CHANDRA SAHA VS. STATE [REFERRED TO]
PUBLIC WORKS DEPARTMENT VS. KAUSA [REFERRED TO]
SATIYA VS. SUB-DIVISIONAL OFFICER P W D BUILDINGS AND [REFERRED TO]
VARKEYACHAN VS. THOMMAN [REFERRED TO]
BHAGUBAI VS. GENERAL MANAGER CENTRAL RAILWAY V T BOMBAY [REFERRED TO]
PARLE PRODUCTS LIMITED VS. SUBIR MUKHERJEE [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. SHEELA BAI JAIN [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. PHILO [REFERRED TO]
STATE OF MAHARASHTRA VS. ARTI ASHOK KAPSHIKAR [REFERRED TO]
MEWAR TEXTILE MILLS VS. KUSHALI BAI [REFERRED TO]
LAXMANRAO VS. MAHARASHTRA STATE ELECTRICITY BOARD [REFERRED TO]

JUDGEMENT

(1.) The appellant has challenged the order dated 27th May, 2015 of the Commissioner, Employee's Compensation whereby compensation of Rs. 4,23,580/- has been awarded to claimant/respondent.

(2.) The respondent is the widow of late Laxmi Narayan, who was employed with the appellant as a machine man. On 15th September, 2000, Laxmi Narayan returned back home after completing the duty. At about 8:30 PM, Laxmi Narayan was called back to the factory for some urgent work, whereupon he went back to the factory, where he was murdered by a co-worker, Mohd. Javed Ansari. The Police registered FIR No.682/2000 in which Mohd. Javed Ansari was chargesheeted. Mohd. Javed Ansari was convicted and was sentenced to life imprisonment by the Sessions Court.

(3.) The learned counsel for the appellant urged at the time of the hearing that the murder cannot be said to be an accident for compensation under the Employee's Compensation Act. It was further submitted that the murder did not arise out of and during the course of employment of the deceased. However, it was not disputed that the deceased was an employee and was called after duty hours to do some emergent work in the appellant's factory where he was murdered. Learned counsel for the appellant referred to and relied upon Mackinnon Machenzie v. Ibrahim Mahmmed Issak, (1969) 2 SCC 607, Regional Director, E.S.I. Corporation v. Francis De Costa, (1996) 6 SCC 1, Malikarjuna G. Hiremath v. Branch Manager, Oriental Insurance Co. Ltd., (2009) 13 SCC 405, Shakuntala Chandrakant Shreshti v. Prabhakar Maruti Garvali, (2007) 11 SCC 668, Laxmanrao v. Maharashtra State Electricity Board, 2015 ACJ 2509 and Mewar Textile Mills v. Kushali Bai, (1960) II LLJ 369.

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STAR PRESS Vs. MEENA DEVI

Referred Judgements :-

JUDGEMENT

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