SPECIAL OFFICER PERIYAKULAM ANNA POLYTHENE WORKERS INDUSTRIAL CO-OPERATIVE SOCIETY LIMITED Vs. AYYAMMAL

JUDGEMENT

(1.) THIS civil miscellaneous appeal is against the award of Rs. 52, 052 passed by the Deputy Commissioner of Labour, Madurai in W. C. No. 72 of 1992 under the Workmen's Compensation Act, (hereinafter referred to as 'the Act') as against the claim for compensation for a sum of Rs. 76, 885.20. The compensation was claimed by the respondents, parents of the victim, who was working under the appellants-industrial co-operative society.

(2.) THE case of the claimants is briefly as follows : THEir daughter Panchavarnam, the deceased, received stab injuries from her husband during the course of her employment under the appellant and died on 22.4.1990. She was getting a monthly wages of Rs. 900 and was aged 27 years at the time of the death.

(3.) DEALING with the first of the abovesaid two submissions of the learned counsel for the appellant, we shall, before going into the legal position and the authorities cited by the said learned counsel, point out one factual point noted by the authority below. It is as follows :"One Thirumathi Kanchana Mala Who was examined as R. W. 1 has deposed that while the deceased was in the society (appellant), her husband came and asked her to accompany him, that the deceased beat her husband and that the latter has stabbed her. It was also her evidence the husband and wife used to quarrel often and the society has warned them not to enter into the society like this"* .The abovesaid observation of the authority below has not been in any way assailed by the learned counsel for the respondents.