SHAKUNTLA DEVI Vs. BEER KAUR

JUDGEMENT

(1.) This is an appeal filed by Smt. Shakuntla Devi (hereinafter described as 'the appellant') directed against the order passed by the Commissioner Workmen's Compensation, Ambala dated 11.3.1996. The Commissioner Workmen's Compensation dismissed the application filed by the appellant.

(2.) The relevant facts are that appellant is the mother of deceased Ramesh Kumar. She alongwith others had submitted a claim application under Section 3-A of the Workmen's Compensation Act, 1923, praying compensation on account of death of Ramesh Kumar. It had been asserted that Ramesh Kumar was employed by respondents 1 to 3. During the course of employment he was bitten by a snake. His average monthly wages were Rs. 1,500/- and that he had died during the course of employment. Compensation of Rs. one lac was claimed. The application as such was contested. It was asserted that Ramesh Kumar was not in employment of the respondents and that applicant was not entitled to any compensation. Needless to state that alongwith the appellant certain other persons had submitted the claim. They were the widow of the deceased and the minor children. During the course of the proceedings she had stated that she was not interested in the claim. The present controversy, therefore, only pertains to the present appellant.

(3.) The learned Commissioner on appraisal of the evidence on the record held that it is not established that the deceased was working with the respondents. It was further concluded that appellant was not dependent on the respondents. Accordingly, the application as such was rejected. Aggrieved by the same, the present appeal has been filed.