AIR 1953 CALCUTTA 516

Calcutta High Court

Hon'ble Judge(s): A. K. Chakravarty , C.J. AND S. R. Das Gupta , J

(A) Workmens Compensation Act (8 of 1923) , S.3, S.10— Succession of accidents. Section 10 in no way makes it impossible to hold a succession of accidents to be an accident within the meaning of S.3.(Para 14) Anno : W.C. Act, S.3 N.2. (B) Workmens Compensation Act (8 of 1923) , S.3— Series of tiny accidents. Although an accident must be a particular occurrence which happens at a particular time, if it is to be an accident at all, it is not necessary that the workman should be able to locate it in order to succeed in his claim. _ A series of tiny accidents, each producing some unidentifiable result and operating cumulatively to produce the final condition of injury, constitute together an accident within the meaning of S.3. (1946), 1 All ER 429 (1921) 126 LT 49, Rel. on. Case law discussed.(Para 14 15) Thus, where in the course of the performance of his duties, the eyes of a workman were exposed to the glare of the furnace and on each occasion they were struck by ultra violet rays which they absorbed, impairing and affecting his vision in slight imperceptible degrees, till at last the gradually worsening condition reached a stage of a serious defect of vision: ....