STEEL PRODUCTS LTD Vs. AMELDA
LAWS(CAL)-1951-6-12
HIGH COURT OF CALCUTTA
Decided on June 20,1951

STEEL PRODUCTS LTD. Appellant
VERSUS
AMELDA Respondents

JUDGEMENT

Harries, C.J. - (1.) 1 This is an appeal by the employers from an order of the Commissioner for Workmen's Compensation granting the respondent compensation amounting to Rs. 2400/- together with certain costs.
(2.) The respondent-applicant was the widow or one Isac Francis, a fitter employed by the appellants. There was evidence that he had been sent, to Writers Buildings to repair a handle of an almirah, obviously therefore the work which he was sent to do was of the lightest kind.
(3.) There was evidence of a lower division assistant employed in the Writers Buildings. According to this assistant Sailendra Nath Chatterjee, the deceased workman took measurements of the almirah which was in a room on the ground-floor of the building. He went outside & started working. This assistant said that the workman had a fit & began foaming at the mouth. According to this witness the workman did not have an accidental fall.;


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