RANKANIDHI PADHI Vs. KONDHA NAYAK

JUDGEMENT

(1.) THE respondent had filed W. C. Case No. 130/1991 in the Court of the Commissioner for Workmen's Compensation/ Ganjam, Bcrhampur (in short, the "commissioner") claiming compensation on account of the death of her daughter on the allegation that the deceased had died in an accident arising out of and in course of employment while working as a labourer in the, rice mill belonging to the present appellant. The present appellant had filed written statement denying the allegations. The Commissioner has awarded a sum of Rs. 24,957. 60 paise as compensation.

(2.) IN this appeal, it is contended by the appellant that the Commissioner has not given reasonable opportunity of hearing to the present appellant and the award has been passed illegally.

(3.) A perusal of the order-sheet indicates that after examination of P. W.