DIRECTORATE OF HEALTH SERVICES Vs. TUKARAM S GAONKAR

JUDGEMENT

(1.) THIS is an appeal against the order of the Commissioner, Workmen's Compensation. The opponent is the appellant.

(2.) THE facts giving rise to the appeal are as follows: one Vilasini was working as a sweeper at the Primary Health Centre at Pernem. On 23. 12. 1984 she reported for duty at 8. 00 a. m. She was not feeling well and therefore, the Doctor examined her at the Primary Health Centre. Since she was not responding to the treatment, she was referred to the Goa Medical College, Bambolim. She was treated at Goa Medical College till 30. 12. 1984 on which day she died and the cause of death is given as Pyogenic Meningitis. It is alleged that she died while on duty and during the course of the employment. A claim was laid before the Workmen's commission. He recorded the evidence and directed the Health Department to pay Rs. 49,341/-to the respondent. Being aggrieved by that order, this appeal has been preferred.

(3.) NONE appeared for the appellant. have heard Mr. Lobo for the respondent.