S. NATARAJAN Vs. DURAI

JUDGEMENT

(1.) The Award dated 22.09.2008 passed in W.C.No.644 of 2006 by the Deputy Commissioner of Labour-II, Chennai, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The first respondent one Mr.Durai @ Vellai Durai filed the claim petition, seeking compensation under Section 3 of the Workmen Compensation Act, 1923.

(3.) The first respondent/applicant is the Mason by profession. The appellant entrusted the work of constructing water tank to the second respondent under whom the first respondent was working as Mason. The appellant told the first respondent to construct a water tank in the top of the appellant's house measuring 7' x 7'. Accordingly, the first respondent started constructing the water tank along with one lady helper Tmt.Sulochana.