CHANDRA Vs. LOGANATHAN ELECTRICALS

JUDGEMENT

(1.) The applicant in W.C.No.226 of 1989 on the file of the Commissioner for Workmen's Compensation, is the appellant in the above appeal.

(2.) In respect of death of one Prabakaran in the course of his employment, i.e., on 15.06.1989, his mother has made an application before the Commissioner for Workmen's Compensation, claiming a sum of Rs.67,200/- as compensation. Before the Commissioner, the applicant herself was examined as P.W.1. According to her, her son was aged about 20 years and working as an Electrician under the first respondent, who was a Contractor to 2nd and 3rd respondents in the premises at No.34, 53rd Street, Ashok Nagar, Chennai. While so, on 15.06.1989, in the course of his employment, the deceased was electricuted and taken to K.K. Nagar Government Hospital, where he declared dead. According to P.W.1, the deceased was paid Rs.750/- per month. She claimed compensation of Rs.67,200/-. Though the Commissioner has granted the compensation as claimed, has not granted interest for the said amount.

(3.) The learned counsel for the appellant by drawing our attention to the specific averment in her application that her son was an Electrician and according to G.O.Ms.No.2384 dated 02.11.1988 of Labour and Employment Department, would contend that by applying the said Government Order, the compensation may be awarded, taking her son as an Electrician (Class-I). In the light of the said contention, we have carefully perused the application of the applicant, counter statement, order of the Commissioner under challenge as well as the grounds of appeal.