DIVISIONAL RAILWAY MANAGER Vs. RATNALA TILOTTAMA

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal arises out of order dated 20 -4 -2000 in W.C. No. 28 of 1999 on the file of the Commissioner for Workmen's Compensation -cum -Assistant Commissioner of Labour, Srikakulam.

(2.) I have heard Sri R.S. Murthy, learned Counsel for the appellant and Sri A. Ravi Shankar, learned Counsel for the respondents.

(3.) THE appellant -Railways filed a counter -affidavit wherein it was stated that as per the death certificate, the cause of death of the deceased -employee was shown to be Myocardial Infraction and that he has not died either during the course of his employment or on account of i accident arising out of employment. It was specifically pleaded that on 16 -9 -1994, the deceased was on duty from 6. A.M. to 2 P.M. and that he has died at about 4.30 P.M.