STATE OF UTTARAKHAND Vs. ASHA BISHT

JUDGEMENT

(1.) HEARD Shri S. Bhupendra Singh, Counsel for the appellant.

(2.) BY the present appeal, filed under Section 30 of Workmen's Compensation Act, 1923, the appellant has prayed for setting aside the judgment and award dated 19.8.2004 passed by the Workmen Compensation Commissioner, Haldwani in W.C.C. No. 40 of 2003 whereby an award of Rs. 2,98,979 has been awarded in favour of the claimant.

(3.) A written statement has been filed on behalf of the Divisional Forest Officer, Haldwani Forest. Range, staling therein that the deceased was a daily wages employee. The claimant has to prove that on 30.12.2002 the deceased was sent to Hanumangarhi, Kathgodam for getting the receipt book and the deceased has died during the course of the employment of the defendant.