BAPU SINGH Vs. PYARIBAI

JUDGEMENT

(1.) THIS appeal under Section 30 of the Workmen's Compensation Act, 1923 (for short 'the Act') is against the award dated 10th December 1982 made by the Commissioner for Workmen's Compensation, Indore.

(2.) IT is not in dispute that the deceased Gumansingh, husband of the respondent No. 1 and the father of respondent Nos. 2 and 3, was employed as an agricultural labourer by the appellant in his farm which has a well fitted with an electric motor. It was on 27th June 1977 at about 8. 30 P. M. that deceased Gumansingh received electric shock there and died in consequence.

(3.) THE respondents filed an application for compensation alleging that the death of Gumansingh occurred due to employment injury received during the course of employment and claimed Rs. 11,520/-as compensation under the Act.