JAGROPAN RAI Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) Heard counsel for the petitioner and the Respondents. In this case petitioner is challenging the order dated 5th May 2004 communicated to the petitioner on 23rd June 2004 whereby and where under the Deputy Labour Commissioner-cum-Commissioner under the Workmen Compensation, Magadh Division, Gaya in CWJC No. 19 of 1994 awarded an amount of Rs. 1,52,496/-.

(2.) As it appears that this Court, vide order dated 6th April 2011 directed the petitioner to deposit 50 per cent of compensation amount of Rs. 1,52,496/-, in pursuance 50 per cent of the said amount has been deposited.

(3.) The complaint was filed by one Dilmani Devi wife of Akhilesh Ram claiming that his both hands have been chopped off, filed compensation case claiming her husband was an employee of Jagropan Rai (Petitioner) and while cutting fodder in the machine his both hands came under the blade of the machine which resulted into chopping off his both hands. Claim has been made that her husband was getting Rs. 1,500/- each month. The case was registered as Case No. 26 of 2001. On notice the petitioner appeared and disputed engagement of husband of the complainant. The court recorded the evidence and arrived to a conclusion that the age of the husband of the complainant was 45 years and he was getting Rs. Rupees one thousand five hundred per month and calculated the entitlement of compensation amount at Rs. 1,52,496/- and directed to make the payment.