VANKAYALAPATI BHARTHI Vs. SHAIK YASIN

JUDGEMENT

(1.) This C.M.A., is filed under Section 30 of the Workmen's Compensation Act (for short "the Act"), against the order, dt. 25-2-1999, in W.C.No.84 of 1995 on the file of the Commissioner for Workmen' Compensation and Assistant Commissioner of Labour-II, Guntur (hereinafter referred to as "the Commissioner").

(2.) The appellants submitted a claim before the Commissioner alleging that late Srinivasa Rao, the husband of the 1st appellant and father of appellants 2 and 3, was employed as a driver with the 1st respondent to work on a jeep bearing No.AP 7U/271. According to them, he left the house on 25-5-1993, at 5.30 p.m., and did not return even after six days. It is stated that in the local newspapers the photo of an unidentified dead body found in the limits of Dornala Police Station was published and on noticing that it was that of Srinivas Rao, they went to the place and it emerged that he was killed few days back. They claimed compensation of Rs.1,00,000/- by pleading that he was being paid the salary of Rs.600/- per month by the 1 st respondent.

(3.) The 1st respondent did not oppose the claim. the 2nd respondent alone disputed the claim of the appellants. Through the order under appeal, the Commissioner rejected it.