PANNALAL SAHU Vs. M/S. CIVIL ENGINEERING SERVICES

JUDGEMENT

(1.) This appeal under Sec. 30 of the Employees Compensation Act, 1923 (for short "Act of 1923") has been filed by the appellant/claimant being aggrieved by the order dtd. 17/8/2015 passed by Commissioner-cum-Lab our Court No.1 (for short "Commissioner") Raipur, CG in Case No. 02/EC Act/2014/ Fatal dismissing his claim application.

(2.) This appeal is admitted on the following substantial questions of law:

(3.) Facts of the case in brief are that at the time of accident i.e. 13/7/2012 deceased Dhaneshwari Sahu aged about 20 years at the relevant time was employed with respondent No.1/employer herein as a daily wage labourer. It is said that on that day when she was working in the under construction colony situated at Swarnbhumi Colony, Amaseoni, Raipur, suddenly the driver of the Mixture Miller vehicle drove it rashly and negligently and hit the deceased as a result of which she suffered grievous injuries on her body and succumbed to same on the spot. The deceased was earning Rs.170.00 per day from respondent No.1/employer. Report of the accident was lodged in the Police Station Vidhan Sabha, Raipur and Crime No. 135/2012 was registered.