UMESH CHAND SRIVASTAVA Vs. HABIB AHMAD

JUDGEMENT

(1.) Heard Sri S.S. Negi Counsel for the appellant and Sri Pankaj Purohit Counsel for respondent No. 1 and Sri H.M. Katuri Counsel for respondent No. 3 and 4.

(2.) Briefly slated the appellant Habib Ahmed has filed the claim petition for the grant of compensation on account of the death of his son Akiz Ahmed in an accident, who was employed as mason and constructing the house of Umesh Chandra Srivastava. The Workmen's Compensation Commissioner allowed the application vide order dated 26.6.1992 and awarded a sum of Rs. 89,084/ - as compensation along with interest @ 6% per annum from the date of accident.

(3.) Feeling aggrieved the present appeal has been filed by the appellant Umesh Chandra Srivastava.