UMA DAS Vs. ASHANANDA SAHA

JUDGEMENT

(1.) This is an appeal from an Award of total refusal passed by the Commissioner of Compensation for Workmen.

(2.) The claimant was the widow of a deceased khalasi, Binode Das. The claim was disallowed on certain findings of fact. The wife said that her mother-in-law was dead but the driver of the bus said that she was alive. The wife also said that her husband used to draw Rs. 1850/- per month but the owner of the bus came and said that he was also provided with food by him. The age of the deceased according to the Commissioner was not proved to be 30.

(3.) Great emphasis was also laid by the Commissioner on the nonpayment of professional tax by the owner of the bus.