C. ARUMUGHAM Vs. REVATHI

JUDGEMENT

(1.) This appeal has been filed as against the award dated 18.1.2012 made in W.C. No. 13 of 2011 on the file of the Commissioner of Workmen Compensation cum Deputy Commissioner of Labour, Coimbatore, directing the appellant herein to pay a sum of Rs. 7,97,600/- as compensation along with interest at the rate of 12% per annum after 30 days from the date of accident, to the respondents herein, who are the legal heirs of deceased Madhu.

(2.) Respondents 1 to 3 are claimants before the Tribunal. They are wife, daughter and mother of the deceased Madhu respectively.

(3.) It is the case of the claimants before the Tribunal, that on 24.7.2010 at about 5.30 p.m., while the deceased Madhu was painting the Wall of C.M. Kalyana Mandapam belonging to the appellant herein, he fell down and sustained grievous injuries. Immediately, he was taken to Ramakrishna Hospital. In spite of the best treatment given to him, he died on 4.8.2010 at 21.15 hours. Since the deceased had died in the accident during the course of employment, the respondents/claimants filed a petition under Section 22 of the State Employees Insurance Act r/w Section 4(A) of the Employees' Compensation Act, 1923, as against the owner of the C.M. Kalyana Mandapam viz., the appellant herein, claiming a sum of Rs. 14,14,000/- as compensation.