USHA BAI Vs. YOGENDRA SINGH

JUDGEMENT

(1.) This appeal is directed against the order of the Commissioner under the Workmen's Compensation Act, 1923, dated 6.6.1997 whereby the claim of appellant has been dismissed.

(2.) Shortly stated, facts of the case are that deceased Molai Sahu was employed with respondent as driver-cum-labourer. He was receiving Rs. 40 per day while driving the tractor and on other days he was getting Rs. 30 per day. At the time of the accident, on 22.8.1994, he was 26 years old.

(3.) The appellant, wife of deceased, has claimed Rs. 1,50,000 by way of compensation and also demanded Rs. 50,000 towards penalty and filed the petition for award of Rs. 2,00,000 and interest at the rate of 12 per cent per annum thereon.