MANAGER KANNAN JUBILEE COFFEE COMPANY COIMBATORE Vs. KALIMUTHU

JUDGEMENT

(1.) Civil Miscellaneous Appeal filed to set aside the order of the Commissioner for Workmen's Compensation/Deputy Commissioner of Labour, Coimbatore dated 9.6.2010 passed in WC No.92 of 2009 and allow the appeal.

(2.) The respondents 1 and 2 filed a claim petition before the Deputy Commissioner of Labour, Coimbatore, claiming compensation for the death of their son Babu, employed under the appellant, stating that he died in the course of the employment.

(3.) The appellant, who are the dealers in coffee and tea products, resisted the claim stating that the deceased is not a workman and the accident has not occurred during such employment.