COROMANDEL INDAG PRODUCTS PRIVATE LIMITED Vs. ADDITIONAL COMMISSIONER FOR WORKMENS COMPENSATION II LABOUR WELFARE BOARD BUILDING

JUDGEMENT

(1.) THIS appeal is against the order passed by the Additional Commissioner for Workmen's Compensation-II (Deputy Commissioner of Labour-II) Madras-6, dated 29-12-1987 in W.C. No. 185/1986.

(2.) THE applicant's case is as follows: THE applicant's son Chandru was employed under the Opposite Party as Lab. Assistant at Vet-Pharm, Padappai, in the accident arising out of and in the course of employment on 9-1-1986 at about 8-45 PM Chandra died. At that time, he was paid a sum of Rs. 250/- per month as wages. THE applicant has therefore made a claim before the Opposite Party for compensation.

(3.) THE Deputy Commissioner of Labour who made an enquiry on these rival contentions of the applicant and the Opposite Party, has given a finding that the workman who was employed at Padappai factory cannot become an insured person as defined under the Act, by virtue of the provisions of the Act not being extended to Padappai area, the Opposite Parry has to pay the compensation fixed by him to the applicant and directed the Opposite Party to deposit a sum of Rs. 21,528/-