EBRAHIM HAJI JUSAB Vs. JAINIBI ANUDDIN

JUDGEMENT

(1.) In this case the applicant claimed compensation for the death of her son Yasin Anuddin, who was employed by the appellant owning property at Parel, and who fell from the scaffolding while executing repairs to his building.

(2.) The Commissioner found that the workman's employment was not of a casual nature, but on the contrary he was regularly employed for an appreciable period of time by the same employer.

(3.) It is contended on behalf of the appellant that the employment of the deceased was of a casual nature. "Workman" is defined in the Workmen's Compensation Act, VIII of 1923, Section 2(1)(n), as follows :- Workman means any person (other than a person whose employment is of a casual nature and who is employed otherwise than for the purposes of the employer's trade or business) who is employed, either by way of manual labour or on monthly wages not exceeding three hundred rupees, in any such capacity as is specified in Schedule II.