BAI SHAKRI Vs. NEW MANEKCHOWK MILLS COMPANY LTD

JUDGEMENT

(1.) THIS is an appeal under S. 30 of the Workmen's Compensation Act, 1923.

(2.) THE appellant's husband, Naraindas Maganlal, was employed in the weaving department of the respondent mills.

(3.) ON 14 August 1955, he had gone to work in the shift II which was to commence at 3-30 p. m. At 3-20 p. m. while he was sitting in the grey folding department, where he had gone to see a friend, he got a serious heart attack and was removed from the mills to the Civil Hospital. He remained as an indoor patient in the Civil Hospital for about a month and a half and was then discharged. He died on 16 March 1956.