EXECUTIVE ENGINEER Vs. KALAWATI

JUDGEMENT

(1.) This is an appeal under section 30 of the Workmen's Compensation Act being aggrieved by the order dated 11 -2-2004 passed by the Commissioner for Workmen Compensation by which he has allowed the claim and has also allowed the penalty up to the extent of 50% as enumerated under section 4-A of the Workmen's Compensation Act.

(2.) This Court by an order dated 18-12-2009 admitted the appeal on the following substantial questions of law :-

(3.) With reference to first question, it is to be seen that claimant has examined herself. She has specifically stated in her statement that on 20-1-1993, her husband deceased Raghunath was on duty along with Lineman and other persons, a mad dog entered in the office and has bitten the deceased. He was admitted in Hospital wherein during treatment he expired on 15-3-1993. She has further stated that on the same day, another person Dhannalal Dasore was also bitten by the said dog but he has not expired.