S MAHALAKSHMI Vs. MANAGEMENT

JUDGEMENT

(1.) The petitioner in W.C.No.107 of 2001, who is the wife of the deceased Subburam, is the appellant challenging the order of the Commissioner for Workmen's Compensation, Madurai(Deputy Commissioner of Labour). She claimed compensation in a sum of Rs.1,69,440/- on the death of her husband Subburam stating that the death occurred when her husband suffered severe chest pain and Cardiac attack as a result of stress and strain in his employment. Since the death occurred in the course of his employment, she is entitled to compensation in terms of Section 3 of the Workmen Compensation Act 1923.

(2.) In support of the claim, the wife claimant was examined as P.W.1 and the documents Exs.A.1 to A.6 were marked and they are as follows:

(3.) Four issues were framed by the Commissioner for Workmen's Compensation and they are as follows: