MINES MANAGER Vs. WAHEEDUL HAQUE ABBASI

JUDGEMENT

(1.) THIS is an appeal by the employer Mines Manager filed under Section 30 of the Workmen's Compensation Act against the order dated August 11, 1986 passed by the Commissioner, Workmen's Compensation (Labour Court), Jabalpur, in case No. W. C. (Fatal) 106 of 1985 whereby the respondent, father of the deceased workman Shafiul Haque, has been awarded a sum of Rs. 30,000/-as compensation in respect of the death of the workman.

(2.) THE facts giving rise to this appeal briefly stated, are as follows : The deceased Shafiul Haque, aged 36 years, was in the employment of the appellant Mines Manager and was working as Traffic Incharge inside the mine on September 4, 1983, where he died of heart failure.

(3.) ON a petition claiming compensation having been filed by the respondent, father of the deceased, under the Workmen's Compensation Act, before the learned Commissioner for Workmen's Compensation, Jabalpur, the learned Commissioner after trial of the case found that the deceased was a workman who died due to personal injuries caused to him by an accident arising out of and in the course of his employment and held the employer liable to pay compensation and determined the amount of compensation in accordance with the provisions for Workmen's Compensation as Rs. 30,000/- with interest at the rate of 6 per cent annum from the date of accident and directed the same to be paid to the dependants of the deceased.