MANAGER, SERICULTURE FILATURES Vs. MANSA RAM AND ORS.

JUDGEMENT

(1.) IN a claim petition filed by Mr. Bulla Ram husband of Mrs. Banti Devi, through his son Mr. Mansa Ram under the Workmen's Compensation Act, the Commissioner has awarded a sum of Rs. 7,000.00 in terms of Schedule IV of the said Act, in favour of the Respondent herein against the Appellant.

(2.) THE Respondent Petitioner claimed compensation on account of death of Mrs. Banti Devi caused in an accident suffered by her while working in Sericulture filatures. The Petitioner averred that the deceased was in the employment of the Appellant in the year 1955 -56 on daily wages continued as such when on the fateful day of December 1971 while working as spinner at the filature basin she stood upon a wooden stool for knotting the thread revolving around the machinery. The wooden stool slipped as a result of which she had a fall causing injuries to her. She was removed to the hospital where she expired on the same day.

(3.) RELIEF ?