GANRSAN Vs. BHAGAVATHI AMMA

JUDGEMENT

(1.) This is an appeal by the Proprietor, Perumal Lorries, Vadasseri, from the order of the Commissioner for Workmens Compensation, Trivandrum, in W.C. Case No. 182 of 1955. The order directed the appellant to deposit a sum of Rs. 2,125 for payment to the respondents, the dependants of one Arumugham Pillai.

(2.) The Commissioner found that the accident in which Arumugham Pillai lost his life arose out of and in the course of his employment by the appellant. On the evidence on record that conclusion is correct and fully justified.

(3.) The only question that arises for consideration is whether the deceased was a workman as defined in S.2 (1) (n) of the Workmens Compensation Act, 1923, read with clause (i) in schedule II to that Act. Clause (i), on the relevant date, read as follows: