S.ARASAPPAN Vs. SUDHAMATHI

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The husband of the first respondent herein died on 16.04.2004 as a result of Cardiac arrest. He was aged 30 years when he died. He died leaving behind his wife and his minor son and aged parents.

(3.) According to the claimants, he was working as Chef in the hotel run by the appellant. The death took place in the course of employment. Therefore, the claim under Workmen Compensation Act , 1923 was made in W.C.No.540 of 2004 on the file of the Commissioner for Workmen Compensation, Tiruchirappalli. The authority allowed the claim and directed the appellant to pay a sum of Rs.2,48,540/- with interest. Questioning the same, the appellant has filed this appeal.