GENERAL MANAGER, NORTHERN RAILWAY Vs. MALA DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties finally.

(2.) This is an appeal under Section 30 of the Workmen's Compensation Act, 1923 against the order passed by the Workmen's Compensation Commissioner, Jodhpur, dated 19.11.98, whereby the Workmen's Compensation Commissioner awarded Rs. 77,856/- as compensation and penalty of Rs. 38,144/-; total amount of Rs. 1,16,000/- along with interest @ 6% per annum from 1st March, 1996.

(3.) Brief facts of the case are that on 16th July, 1993 the deceased Bhiku Lal, the ancestor of the applicants was in employment of the appellant non-claimants. This fact is not in dispute. According to claimants the deceased Bhiku Lal while working in employment of the appellants met with accident and died, therefore, the claim petition was filed.