RAJ RANI Vs. RAMESH

JUDGEMENT

(1.) VIDE order under challenge, Commissioner, under the Workmen's Compensation Act, 1923, dismissed application of the appellant to claim compensation regarding death of her son Hira Singh.

(2.) ON scrutiny of evidence, it has been found that the deceased had left employment of the respondent more than a week earlier to the date of his death. To say so, Court below has placed reliance upon statement made by the appellant-applicant herself , wherein she has stated that her son had left the job of his own on October 8, 1999, i.e., much prior to the date of his death. Further contention that when son of the appellant went to demand balance amount of salary from the respondents, he was administered poisonous food, which resulted in his death, was also negatived by placing reliance upon an enquiry, conducted by the police, which indicated to the contrary. No case is made out to interfere in pure findings of fact, as no substantial question of law has been raised at the time of arguments. Dismissed.