HEMANT TALKIES Vs. SMT. MEERA BAI

JUDGEMENT

(1.) This appeal has been preferred under Sec. 30 of the Workmens Compensation Act, 1923 (hereinafter called the Act for short) against the Orders dated 20th Nov., 1993 and 14th Dec., 1993 passed by the Commissioner for Workmens Compensation, Sagar in Case No. 19/86/WCF.

(2.) The brief facts, leading to the present appeal, are that the deceased Saligram was working as Operator with the appellant Hemant Talkies. On 11th Dec., 1983, during working hours, while the first show of the film was going on, he suffered heart attack and expired. The application under Sec. 10 of the Act was filed by respondent Smt. Meera Bai, his widow. The application was resisted on various grounds by the appellant.

(3.) The learned Commissioner for Workmens Compensation held that the workman Saligram died on account of injury caused to him by accident arising out of and in the course of his employment. Therefore, initially by order dated 20th Nov., 1993 an amount of Rs. 12,707.40 was awarded as compensation. Later, on an application for review being filed by the respondent Smt. Meera Bai, the award was enhanced to Rs. 20,000.00.