DIVISIONAL FOREST OFFICER Vs. FAGUA SAI

JUDGEMENT

(1.) HEARD. 3. Brief facts are as under:

(2.) THIS appeal is directed against the order dated 21. 7. 1988 passed by the commissioner for Workmen's Compensation, labour Court, Bilaspur, M. P. (hereinafter referred to as 'the lower court') in Case no. 99-WC-Fatal of 1985 awarding compensation of Rs. 27,185. 60 along with interest at the rate of 6 per cent per annum from the date of accident till deposit. The applicant Fagua Sai being the father of the deceased Dhaneshwar Sai filed a claim application before the lower court for compensation. Pleading in para 1 of the application is as under: (Omitted as in vernacular)

(3.) APPELLANT/non-APPLICANT submitted the following reply to para 1 is as under: (Omitted as in vernacular)