TILAK SINGH Vs. HARDAS

JUDGEMENT

(1.) This appeal is preferred under section 30 of Workmen's Compensation Act, 1923, against the order dated 26.2.98, by the Commissioner, Workmen's Compensation (Labour Court), Sagar, in Case No. 3 of 1992/WCF, whereby an amount of Rs. 54,331 has been awarded in favour of the respondent-claimant the father of deceased Motilal.

(2.) The respondent-claimant filed a petition before the Commissioner for Workmen's Compensation (Labour Court), Sagar, alleging that his son Motilal aged about 18 years was employed by the appellant in his mine as a labourer. He died on account of accident by falling into the stone mine. Deceased Motilal was earning Rs. 600 per month. Compensation of Rs. 54,331 was accordingly claimed.

(3.) The above application was resisted by the present appellant. It was denied that the deceased Motilal was employed as a labourer by him or died in the course of his employment. It was also denied that he was earning monthly wages of Rs. 600.