STATE OF MADHYA PRADESH Vs. RAM LAKHAN LODHI

JUDGEMENT

(1.) This appeal is directed against the order of Commissioner, Workmen's Compensation, Labour Court, Satna, dated 31.7.1997, in Case No. 8/WC Act F/96.

(2.) Kaushal Prasad Lodhi was a daily wages worker with the appellants. He had been assigned the duty of melting tar coal for which he was paid Rs. 5 for coming early to the place of duty so that the melted tar coal was available to the other workmen engaged at the, place of duty. On 6.10.1995, when he was between Mantola and Lakargawan Railway Station, he was hit by a truck. As a result of this accident he received serious injuries. He was sent to District Hospital, Satna for treatment where he died.

(3.) Claimants are parents of the deceased. They submit that deceased was their son who died during the course of employment. Respondents are responsible for the loss since they were dependent upon him. Deceased was earning Rs. 30 per day and he was 20 years old. In addition to Rs. 30, he was being paid Rs. 5 for coming early to melt the tar coal. Compensation of Rs. 3,24,000 with interest at the rate of 12 per cent has been claimed.