STATE OF TAMIL NADU Vs. P CHELLAM

JUDGEMENT

(1.) This appeal is directed against the order of the Deputy Commissioner of Labour for Workmen's Compensation, Trichirapalli dated 20.5.1994 made in W.C.No.43 of 1993 in and by which the Commissioner has passed an award of Rs.72,548/- as compensation.

(2.) In respect of death of one Pitchai on 23.5.1992 in the course of his employment as Road Inspector (rhiy Ma;thsh;), his wife, three minor children and his mother have prayed for a compensation of Rs.2,03,580/-. Before the Deputy Commissioner, the first claimant, wife of the deceased has been examined as PW1 and one Rani as PW2 and the FIR - Ex.P1, Post mortem certificate - Ex.P2 and SSLC Certificate - Ex.P3 have been marked. On the side of the respondents, no oral evidence was let in and no document was marked.

(3.) The Commissioner, on appreciation of the materials placed, after holding that the deceased was a workman within the meaning of Section 2(n) of the Workmen's Compensation Act, 1923, (hereinafter referred to as the Act) died in the course of his employment, directed the respondents to pay a compensation of Rs.72,548/- within a period of 30 days from the date of his order. Questioning the said order, the respondents therein namely,the Divisional Engineer and the Assistant Engineer (NH), Perambalur, have preferred the present appeal under Section 30 of the Act.