AMARAVATHY Vs. BINNY LIMITED MADRAS

JUDGEMENT

(1.) THIS appeal arises out of the order passed by Additional Commissioner for Workmen's Compensation-I Madras dated 15.10.1980 in W.C. Case No. 51/1980 filed under S. 10 of the Workmen's Compensation Act.

(2.) ACCORDING to the petitioner, her son Munusamy was a workman employed as a welder by the Opposite Party on a monthly wage of Rs. 300/- and that on 11.1.1979, while he was discharging his duty as a welder doing electrical welding in a ship in the Madras Harbour, he slipped on account of any electric shock, fell in deep water and drowned. The petitioner has filed the application for lumpsum compensation of Rs. 19,000/- (Rupees Nineteen thousand only) as a dependant of the deceased.

(3.) ON the above pleadings, the Additional Commissioner for Workmen's Compensation, has held that the deceased was a workman covered under the Employees State Insurance Act, 1948 and the applicant is therefore, not entitled to claim any compensation under the Workmen's Compensation Act and dismissed the application.