STATE OF C.G Vs. SHAKUNTALA JAIN

JUDGEMENT

(1.) HEARD on M.C.P. No. 329/2007 for condonation of delay of 441 days in filing this appeal against the order dated 22.9.2005 passed by the Commissioner for Workmen's Compensation (Labour Court) Jagdalpur in C.O.C. No. /B/74/ W.C. Fatal/1/2004 awarding compensation of Rs. 2,16,482 to Respondents No. 1 to 5/claimants for the death, during the course of employment, of one labourer Ram, aged about 30 years engaged in digging work on 14.4.2004 when the stop dam under construction in Khallari canal Saranda suddenly collapsed.

(2.) LEARNED Counsel for the Appellants submitted that the State is not questioning its liability to pay compensation in this appeal, but is questioning only the quantum of compensation.

(3.) THE affidavit filed in support of the application also does not specifically mention any of the grounds mentioned above but simply mentions that the aforesaid grounds are true and correct on the basis of information received from the record of the case and believed to be true.