AP HC: Sudden Death When No Indication of Previous Disease Should be Treated as Stress of Work - (21 Jul 2022)
LABOUR AND INDUSTRIAL
Andhra Pradesh High Court has held that any sudden death caused shall be treated as stress and strain of the work when there is no indication about previous disease. The Court also stated that being a beneficial legislation, there should be a liberal interpretation of of Workmen’s Compensation Act.
Tags : ANDHRA PRADESH HIGH COURT WORKMEN’S COMPENSATION STRESS OF WORK
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