UNITED INDIA INSURANCE COMPANY LTD Vs. M JOSEPH

JUDGEMENT

(1.) THIS appeal is focused as against the order dated 12.09.2000 in W.C.No.38 of 1999 passed by the Court of Workmen's Compensation (Deputy Commissioner of Labour), Tirunelveli.

(2.) HEARD both sides.

(3.) THE challenge in this appeal is relating to the compensation awarded by the lower authority by giving a finding to the effect that the deceased was a workman under R4, viz., J.Shirani Fernando and that he died during the course of his employment, even though in reality the death occurred not in the course of driving the vehicle or in the course of the employment.