KAILASH TIMBER Vs. SARITHA

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed against the Judgement and Decree dated 21.4.2009 made in WC.No.105/2005 by the learned Labour Commissioner for Workmen Compensation, Coimbatore, whereby a sum of Rs.4,29,547/- as total compensation was awarded to the claimant/the 1st Respondent herein for the death of her husband Balakrishnan on 01.06.2005.

(2.) THE facts are that the deceased was working under the Appellant Timber Depot as a wood cutter for the past seven years and his last drawn pay was Rs.175/- per day. He was working in the premises of the Appellant Timber Depot. On 1.6.2005 at about 9.30 a.m. to 10.30 a.m., when he switched on the electric board in order to start his work, he was electrocuted and sustained serious injuries. Immediately, he was taken to Abirami Hospital and then, to the Government Hospital, Coimbatore, where he was reported dead. The wife of the deceased claimed a compensation of Rs.5,20,584/- before the Labour Commissioner for Workmen Compensation, Coimbatore.

(3.) BEFORE the Labour Commissioner, in the course of enquiry, the Appellant produced agreements Ex.A6 and Ex.A7 said to have been entered into between the claimant and the management to show that the claimant and her mother-in-law have received a sum of Rs.42,000/- as compensation from the Management and have executed the agreements, acknowledging the receipt of the said amount.