MANAGING DIRECTOR Vs. ANNAPURNA

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the learned Labour Officer and Commissioner for Workmen's Compensation, Sub-Div.-I, Bijapur wherein the claim petition filed in WCA/SR No.45/2003 by 'Smt. Annapurna and others came to be allowed in part and a compensation amount of Rs.3,79,120/- came to be awarded together with interest at the rate of 12% per annum.

(2.) The appellant is Managing Director, KSRTC Bijapur Division, represented by Chief Law Officer, Central Office, Sarige Sadan, Kalaburagi. The substance of the facts that gave rise for initiating the proceedings before the Commissioner is that one Basavaraj who was working as a Conductor died on 27.09.2000 by committing suicide at Santosh Lodge, Bijapur because of the insult passed on to him by the Officers and Staff of the appellant-Corporation. Basavaraj was suspended for committing pilferage in revenue and misappropriation. In this connection, his dependants namely, wife, children and parents made a claim petition in WCA/SRNo.45/2009 which came to be allowed on 15.05.2009. It is against this order, the respondent - Corporation has come in appeal.

(3.) The learned Commissioner allowed the application filed after condoning the delay of 2733 days and took out the application for disposal on merits and granted a compensation of Rs.3,79,120/-.