LILABAI Vs. MEHRBAN SINGH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appellant has filed the present petition under Section 30 of the Employee Compensation Act, 1923 being aggrieved by the order dated 1/08/2018, passed by the Labour Court Commissioner Workman Compensation in Case No.11/W.C. Act/2016 by which the learned Commissioner has rejected the claim of the appellant on the ground of delay.

(3.) The appellant's son was employee of respondent and his earning is Rs.1,40,000/- per annum. The respondent is running the hotel which is under construction on 18/06/2007. The deceased Hajari that is appellant's son, when he was working on the floor, at that time, he got electric shock due to which he died on the spot. His death occurred due to negligence and not providing safety health equipment by the respondent. Thereafter, the Police has registered an offence against the respondent. At the time of death, deceased was 23 years old and he was only bread earner of family. The appellant, thereafter, filed an application before the Commissioner for payment of compensation on account of death of her son along with application under Section 5 of the Limitation Act.