Kerala High Court
Employees' State Insurance ... vs Purushothaman on 3 July, 2001
Equivalent citations: III(2002)ACC414
JUDGMENT V.P. Mohankumar, J.
1. The E.S.I. Corporation has filed this appeal. The only question is whether the employee sustained injuries in the course of employment, who claims it to be an employment injury and claims compensation. The applicant, on 3.9.1994 was travelling in the bus belonging to the employer after work hour and suffered an injury causing a temporary disablement from 4.9.1994 to 4.2.1995. Thereupon an application under Section 75 of the Employees' State Insurance Act was made by the employee to claim compensation for employment injury. The contention of the Corporation was that the injury sustained by the worker is not an employment injury, in that he did not satisfy the requirement of Section 2(8) of the Act, i.e., suffering of the injury caused out of and in the course of employment and, therefore, they are not liable to pay compensation for the injury sustained. Overruling the objections, the Employees' Insurance Court passed the impugned award, which is challenged in the appeal.
2. We have heard Mrs. T.D. Rajalakshmi, the learned Counsel appearing for the appellant and Mr. Johnson Manayani, learned Counsel appearing for the worker/respondent.
3. It is not disputed that the worker was travelling in the transport provided by the employer and he suffered the injury while in transit from the place of employment to his residence. As such the learned Counsel appearing for the Corporation relying on the decision of the Hon'ble Supreme Court in Employees' State Insurance Corporation v. Francis De Costa , and Travancore Titanium Products Ltd. v. Jerro 2001 (1) KLT 643, contended that the injury sustained was not out of and in the course of employment and as such it is not an employment injury to attract the provisions of the E.S.I. Act. But Section 51-C is an answer to this contention.
4. Section 51-C of the statute is as hereunder:
51-C. Accidents happening while travelling in employer's transport.--(1) An accident happening while an insured person is, with the express or implied permission of his employer, travelling as a passenger by any vehicle to or from his place of work shall, notwithstanding that he is under no obligation to his employer to travel by that vehicle, be deemed to arise out of and in the course of his employment, if--
(a) the accident would have been deemed so to have arisen had he been under such obligation; and
(b) at the time of the accident, the vehicle--
(i) is being operated by or on behalf of his employer or some other person by whom it is provided in pursuance of arrangements made with his employer, and
(ii) is not being operated in the ordinary course of public transport service. (2) In this section 'vehicle' includes a vessel and an aircraft--
It means that when an accident takes place while the employee is travelling as a passenger in any vehicle provided by the employer for commuting from the place of employment to the residence or vice versa to the place of employment, the injury sustained would be treated as one suffered in the course of employment.
5. The Employees' Insurance Court has been constituted not to deprive the legitimate or reasonable compensation for a worker for the injury sustained by him in the course of employment. No one can resist such claim by fictitious defence when the statute itself categorically declared that the injury sustained by the worker is employment injury. If so, the award should be upheld.
There are no grounds to call for the interference of this Court in this appeal. The appeal is dismissed accordingly.