PRINCIPAL CHIEF CONSERVATOR Vs. SACHALA MAJHI

JUDGEMENT

(1.) THE aforesaid two appeals are directed against the award passed by the Commissioner under Workmen's Compensation Act in W.C. Case No. 27 of 2000 directing payment of Rs. 1,42,680/ - as compensation.

(2.) FAO No. 46 of 2003 has been filed by the opposite parties in the W.C. case challenging the award, whereas FAO No. 156 of 2003 has been filed by the claimant for enhancement of the compensation amount as well as for grant of interest.

(3.) LEARNED counsel appearing for the claimant, on the other hand, submitted that as per the decision of this Court the deceased has to be treated as a workman as defined under the Act and he having died in course of employment, his wife is entitled to the claim. In respect of the appeal filed by the claimant, learned counsel appearing for the claimant confined his argument only for grant of interest as provided in the statute.