SECRETARY ST.JOHN SANGAM PERAMBALUR DISTRICT Vs. SENGAMALAI

JUDGEMENT

(1.) The appellant/1st respondent has preferred the present appeal in CMA(MD).No.629 of 2000, against the order passed in W.C.No.103 of 1996, on the file of the Commissioner of Workmen Compensation and Deputy Commissioner of Labour, Trichy.

(2.) The short facts of the case are as follows:-

(3.) The 1st respondent, in his counter had denied the averements in the claim that the deceased had died during the course of his employment and while he was travelling in the tractor on 16.09.1995. He had submitted that he owns the tractor-trailer and had denied the (deceased) Pitchaimuthu was employed by him. The averments in the claim regarding age, income and occupation of (deceased) was also not admitted.