SENIOR DIVISIONAL PERSONNEL OFFICER SOUTHERN Vs. KANAGAMBAL SMT

JUDGEMENT

(1.) THIS appeal arises out of the order passed by the Commissioner for workmen's Compensation. Triuchirappalli, dated 12-6-1987 awarding a compensation of Rs. 23,100 to the wife of the deceased Kittappa who died while discharging his duties as an employee under the opposite party.

(2.) THE Applicant in her application had claimed lumpsum payment of Rs. 1,00,000 as compensation alleging that her husband during the course of his employment under the opposite party received personal injury on 8-5-1984 which resulted in his death.

(3.) THE respondents in their counter have contended that the duty hours of the husband of the applicant were over by 24 hours on 7-51984 and he left the duty and no injury was caused to him by any accident arising out of and in the course of the employment and therefore no compensation can be granted.