GUJARAT BOROSIL LIMITED Vs. MADHUBEN PRAVINSINH NARPATSINH RATHOD

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 31/7/2007 passed by the Ex-officio Commissioner for Workmen's Compensation Act, Bharuch in Workmen's Compensation ( Fatal) Case No. 9 of 2002 whereby the said application has been allowed and the claimant has been awarded a total sum of Rs. 1,91,698/- along with interest @ 9% and also imposed 50% penalty i.e Rs. 95, 849/- on the appellant.

(2.) ACCORDING to the respondents, on 05.05.2000 Pravinsinh Narpatsinh Rathod was workman of the appellant and was doing work of making boxes and at 10.20 hours, due to mental harassment in the office, he fell down. He was taken to the Hospital where he was declared died. The legal heirs of the deceased therefore, filed Workman Compensation ( Fatal) Application No. 9 of 2002 before the Ex-Officio Workman Compensation Commissioner at Bharuch wherein the Commissioner had awarded the aforesaid amount of compensation which is challenged in the present appeal.

(3.) LEARNED advocate for the appellant is not in a position to assail the judgement and award of the Workmen's Compensation Commissioner. The appeal is devoid of merits and the same is dismissed accordingly.