STATE OF GUJARAT Vs. HARIJAN MANSHI KALA

JUDGEMENT

(1.) Being aggrieved from the judgment and award dated 13.3.1992 passed by the Commissioner of Workmen's Compensation, at Veraval in Workmen's Compensation Case No. 105/1989, wherein, an award of Rs. 29,568/- together with penalty of Rs. 14,784/- has passed in favour of the workman, the present appeal has been preferred by the State of Gujarat.

(2.) The facts for disposal of this case are that one China Menshi was doing the labour work in the ponds digging at village Gadodar in the year 1987. While doing this job, he got an electric shock and was electrocuted. As he has died during the course of employment, the claim petition under the Workmen's Compensation Act came to be filed. The said claim petition was disposed of by passing an award of Rs. 29,568/- along with penalty of Rs. 14,784/- in favour of the claimant. Aggrieved from this judgment and award, the present appeal has been preferred by the State.

(3.) Keeping in view of smallness of the amount and the fact that the labourer has lost his precious life because of the accident, this Court is not inclined to interfere with the award passed in favour of the claimant. The award amount seems to have been paid to the claimant.