DILARAM DEWANGAN AND OTHERS Vs. MANAGING DIRECTOR, STEEL AUTHORITY OF INDIA, LTD., BHILAI, DISTRICT DURG (C.G.) AND OTHERS

JUDGEMENT

(1.) The present is an appeal under Section 30 of the Workmen's Compensation Act, 1923, by the claimants. Challenge is to the award dated 9.7.2001 passed by the Commissioner for Workmen's Compensation Act, Labour Court, Durg, in Case No. 10/W.C.Fatal/98.

(2.) Vide the impugned award, the learned Commissioner has rejected the claim application of the claimants holding that the death of deceased-Bijhwarin Bai in the instant case was outside the limits of her place of employment and that the alleged accident if any was also beyond the duty hours. The learned Commissioner therefore held that it was not an accident which arose out of and in the course of employment and thus rejected the claim application of the claimants under the provisions of the Workmen's Compensation Act.

(3.) While admitting the present appeal on 18.11.2013, this Court has framed the following substantial question of law: