DIVISIONAL MANAGER SOUTH CENTRAL RAILWAY Vs. MANJUMMA

JUDGEMENT

(1.) This appeal is directed against the Order dated 23.09.2006 passed by the Commissioner for Workmen's Compensation, Bellary in case No. CR 46/2006. One Pujari Anand was tightening the angular bolt, with his spanner, on bridge No. 7 near Tharanagar Narihalli Dam on 01.06.2002. When he lost the grip of the spanner, the spanner fell down. He also lost the balance and fell into the river from a height of about 40 feet. On the respondent No. 1 (the wife of the deceased) filing the claim petition, the Commissioner awarded the compensation of Rs. 4,500/-per month. That it is on the higher side is the grievance of the appellant.

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