G AMSAVENI Vs. V KOMALA

JUDGEMENT

(1.) Murder, whether tantamounts to accident, is the issue raised in this Appeal If so, whether the accident (of murder) arose out of and in the course of employment, is yet another issue raised.

(2.) The applicant (respondent herein) filed W.C.No.351 2003, claiming compensation of Rs.8,00,000/-, in respect of death of her husband Varadhan @ Varadharajalu.

(3.) The first contention of the learned counsel for the appellant is that, neither the death of Varadhan was on account of an accident nor it arose in the course of employment and therefore, the appellant is not liable to pay any compensation.