V ARPUTHARAJ Vs. GENERAL MANAGER TELECOMMUNICATIONS DEPARTMENT

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Order dated 12.07.1999, made in W.C.No.163 of 1997, on the file of the Workmen's Compensation Commissioner (Deputy Commissioner of Labour), Coimbatore, dismissing the claim of Rs.41,984/- made by the appellant/petitioner.

(2.) AGGRIEVED by the said Order, the appellant/petitioner has filed the above appeal praying to set aside the Order of the Workmen's Compensation Commissioner, Coimbatore and to direct the respondent to pay a sum of Rs.41,984/- to the appellant, with interest at the rate of 12% per annum from the date of accident till the date of payment.

(3.) THE Workmen's Compensation Commissioner framed four issues for the consideration namely: (i) Does the petitioner Arputharaj come under the category of workman under the Workmen's Compensation Act? (ii) Did the accident happen during the course of his employment under the respondent? (iii) What is the quantum of compensation, which the petitioner is entitled to get? (iv) Who is liable to pay the compensation to the petitioner?