MOTTAI Vs. SRM DEVELOPMENT LIMITED

JUDGEMENT

(1.) Award dated 17.11.2011 passed in W.C.No.225 of 2010 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The claimant is the appellant and the claim petition was filed under Section 10 of the Workmen's Compensation Act seeking compensation on the ground that the appellant was employed by the first respondent as construction helper for a monthly salary of Rs.6,000/-. At the time of accident, the appellant was aged about 40 years. On 04.11.2009 at about 12.30 hours, the appellant while performing her duty as construction helper at S.R.M.Potheri IT Park Building in the 6th floor, she climbed on the stool and was doing her work. Suddenly, she fallen down on the floor from the stool and sustained grievous injuries all over the body. She was provided treatment as in-patient from 04.11.2009 to 27.11.2009. Thereafter, she continued his treatment and filed an application seeking compensation.

(3.) The Deputy Commissioner of Labour adjudicated the issues and found that the factum regarding the accident was established and the accident occurred during the course of employment. The employer/employee relationship was also established. Thus, the Deputy Commissioner of Labour awarded a compensation of Rs.2,21,004/-.