SOUTH EASTERN COAL FIELDS Vs. SUKRITA BAI

JUDGEMENT

(1.) THIS Misc. Appeal is directed against the award dated May 26, 1999 in Case No. 19/w. C. A. 92 (F) by Commissioner for Workmen's Compensation Labour Court, Bilaspur, whereby an award of Rs. 62,588 on account of death of Narayan Das, the workman of the appellant has been granted.

(2.) THE respondents, the Legal representatives of the deceased workman filed an application before the Commissioner for Workmen's Compensation, claiming compensation on his death arising out of and during the course of employment with the appellant. The averments of respondents/ claimants were that while returning from duty on January 22, 1991 at about 7 p. m. the deceased met with an accident near the barrier of their village Deepika and died on account of injuries sustained.

(3.) THE appellant/employer denied that the accident occurred while the said workman was returning from his duty. The appellant denied that he was liable for payment of compensation.