SMT. ANITA SINGH Vs. CHIEF ENGINEER

JUDGEMENT

(1.) Heard.

(2.) This misc. appeal is directed against the order dated 13.05.2014, passed by Commissioner for Workmen's Compensation Act cum Labour Court, Rewa in case No.45/WCA/12, whereby the claim of appellants was dismissed.

(3.) Appellants/claimants filed an application under Sec. 10 of the Workmen's Compensation Act, 1923 seeking compensation to the tune of Rs.7,18,496.00 on account of death of her deceased husband Chandrabali Singh. It was the case of claimants that deceased, who was engaged as a driver in M.P. Vidyut Mandal Company Ltd. Jabalpur was made to work on the direction of respondent No.3 and while getting down from the stairs, he collided with the beam and received injuries in the head. He was initially admitted in Primary Health Centre, Sirmour and then referred to Sanjay Gandhi Hospital, Rewa and later to Apex Hospital, Jabalpur, where he succumbed to his injuries on 10.05.2011.