TILAK SINGH Vs. HARDAS CHAMAR

JUDGEMENT

(1.) This miscellaneous appeal is preferred under Sec. 30 of the Workmen's Compensation Act, 1923, against the order, dated Feb. 26, 1998, by the Commissioner of Workmen's Compensation (Labour Court) Sagar, in Case of No. 3 of 1992 WCF, whereby an amount of Rs. 54,331 has been awarded in favour of the respondent/claimant - the father of deceased Motilal.

(2.) The respondent/claimant filed a petition before the Commissioner for Workmen's Compensation (Labour Court) Sagar, alleging that his son Motilal aged about 18 years was employed by the appellant in his mine as a labourer. He died on account of accident by falling into the stone mine. Deceased Motilal was earning Rs. 600 per month, Compensation of Rs. 54,331 was accordingly claimed.

(3.) The above application was resisted by the present appellant. It was denied that deceased Motilal was employed as a labourer/by him or died in the course of his employment. It was also denied that he was earning monthly wages of Rs. 600.