KERALA FIRE AND RESCUE SERVICES Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) An employee unfortunately dies of an abrupt heart attack during employment and his dependents, subsequently, sought compensation from the employer under the ambit of the Employee's Compensation Act, 1923.

(2.) The Compensation Commissioner acceded to the claim of the claimants, which is impugned by the employer through this appeal, contending that the death of an employee on account of a heart attack is not an 'accident' arising in the course of his employment; and therefore, that the claim is beyond the purview of the afore mentioned Act.

(3.) The contextual factual scenario, in which the rival contentions are embedded, will require a quick glance first.