ANJAYA Vs. L LAKSHMI

JUDGEMENT

(1.) THE opposite parties in W. C. Case No. 230 of 1999 on the file of the Commissioner for Workmen's Compensation (Deputy Commissioner of labour-I), Chennai are the appellants in this appeal. THE claimants thereon are the respondents herein.

(2.) THE respondents/claimants have preferred the claim application before the above referred Authority claiming compensation for the death of one Lakshmaiah, husband of the first respondent and father of the other respondents.

(3.) MR. N. Manoharan, the learned counsel appearing for the appellants, contended that the death of Lakshmaiah was not out of and in the course of employment and hence, no compensation need be payable by the appellants. Further, it has been urged that there is no evidence that the work performed by the deceased workmen was the reason for his chest pain and subsequent heart attack. Further, it has been urged that the deceased was not at all employed by the first appellant to run the auto. Thus, the sum and substance of the argument of the learned counsel for the appellants is that the appellants are not entitled to pay any compensation.