K HAMZA Vs. EMITICI ENGINEERING LTD

JUDGEMENT

(1.) This appeal is directed against the order of the Deputy Commissioner of Labour-II, Madras-6, in W.C. No. 61 of 1993 dated 23.4.1993.

(2.) The claimants before the Deputy Commissioner of Labour are the appellants before this court.

(3.) According to the claimants, one K.M. Haneefa aged about 23 years, a workman employed by a contractor with the opposite party on 5.9.1991, received personal injury as a result of the accident arising out of and in the course of his employment resulting in his death. The deceased was working as a structural welder under a contractor with the opposite party. He had reported for duty on 5.9.1991 and he fell down from a height of about 20 ft. His body was found lying on the floor on 7.9.1991 which was in a state of early decomposition. The appellants are the dependants of the deceased workman being his father and mother. The monthly wages of the deceased amounts to Rs. 1,200 and hence applicants were entitled to receive a sum of Rs. 1,06,000 as compensation under the provisions of the Workmen's Compensation Act.