- (1.) S .K. Mazumdar, husband of sole-respondent herein was working as Assistant Procurement Officer with M/s. Tata Engineering and Locomotive Company Limited, the appellant herein.
(2.) ON 25.5.1985, he was called by his superiors in the afternoon to attend a Price Panel meeting Scheduled to be held in the office of the Divisional Manager (Central Materials). He went there and was waiting in Secretary's room, when he suddenly fell down and became unconscious. He was immediately rushed to TELCO Hospital, where he subsequently died of severe Myocardial infarction. The deceased was working under the Company for last 37 years and at the time of his death, he was 57 year's old and was getting salary of more than Rs. 1,000/-which was relevant for the purpose of calculating compensation under Section 4 of the Workmen's Compensation Act, 1923 (hereinafter referred to as "the Act").
(3.) HIS widow filed W.C. No. 4 of 1988, under the provisions of the Act and claimed a sum of Rs. 51,332/- as lump-sum amount of compensation payable under the Act.;