MR. GOVARDHAN DIRECTOR GENERAL, COMBAT VEHICLES AND RESEARCH ESTABLISHMENT, AVADI Vs. DEPUTY COMMISSIONER OF LABOUR II MADRAS AND ANR.

JUDGEMENT

(1.) This appeal arises out of the order passed by the Deputy Commissioner of Labour II/ Commissioner of Workmen's Compensation-II, in awarding a compensation of 24,192 in W.C. No. B-1/1506/1987 dated 21.9.1987, filed by the second respondent herein claiming a compensation for the injuries sustained by her husband alleging that he had sustained injuries in an accident on 11.5.1982 during the course of his employment under the appellant herein.

(2.) The case of the applicant is as follows: The husband of the applicant Thiru M. Raji was employed under the opposite party and on 11.5.1982 during the course of his employment, he sustained injuries in an accident arising out of the employment and during the course of employment under the opposite party. The husband died on 21.4.1983 subsequently. The applicant has filed claim application before the Commissioner for Workmen's Compensation and the opposite party negatived her claim for compensation by a letter dated 27.1.1986. Hence, the petition.

(3.) The opposite party resisted the same by contending as follows: