MANAGEMENT OF DEVON ESTATE Vs. NABEESA

JUDGEMENT

(1.) THIS is an appeal preferred by the management of Devon Estate, Devarshola Post, Nilgiris District against the order of the Deputy Commissioner of Labour, Coimbatore, dated 29.7.1982 in W.C. Case No. 9 of 1982 awarding compensation of a sum of Rs. 18,000/ - in favour of the first respondent herein. W.C. Case No. 9 of 1982 is an application filed by the first respondent herein claiming a compensation of Rs. 18,000/ - for the death of her husband Mohamed while he was working under the appellant herein on 9.6.1981.

(2.) THE case of the first respondent in W.C. Case No. 9 of 1982 is as follows: The husband of the first respondent, Mohamed, a workman employed by the appellant herein on 9.6.1981 received personal injuries in an accident arising out of and during the course of his employment resulting in his death on 9.6.1981. The cause of the injury was that on 9.6.1981 the late Mohamed, during the course of his employment while working, suffered acute chest pain as a result of which he died instantaneously in the hospital at 8.45 a.m. The respondent is the dependant of the deceased worker being his wife and that she is entitled to receive a sum of Rs. 18,000/ - as compensation.

(3.) AGGRIEVED by the said order of the Deputy Commissioner of Labour, Coimbatore, the present civil miscellaneous appeal is filed.