SIVABAKYAM Vs. MANAGEMENT UDAYAGIRI ESTATE
LAWS(MAD)-2002-7-178
HIGH COURT OF MADRAS
Decided on July 29,2002

SIVABAKYAM Appellant
VERSUS
MANAGEMENT, UDAYAGIRI ESTATE, PANDALUR Respondents

JUDGEMENT

A.S.VENKATACHALAMOORTHY, J. - (1.) The wife and the son of the deceased Sivakumar, have filed the above Civil Miscellaneous appeal.
(2.) The deceased Sivakumar was admittedly employed in the Udayagiri Estate as a Workman and he was drawing a salary of Rs. 377 per month. On December 29, 1987 he received personal injury by accident arising out of and in the course of his employment and that (sic) time, he was 24 years old. Shortly thereafter, on January 5, 1988, he died.
(3.) The appellants filed an application in Form G as stipulated under the Workmen's Compensation Act claiming a compensation of Rs.32,988.;


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