RAMLAL JAWAHIRLAL Vs. LEELA BAI

JUDGEMENT

(1.) THIS is an employer's appeal under Section 30 of the Workmen's Compensation Act (hereinafter referred to as 'the Act') and arises out of the following circumstances.

(2.) DURING the relevant period deceased Shri Srikishan was a Munim of the appellant firm Ram Lal Jawahirlal at Ujjain. In the month of May, 1960 he' was sent by his employers to realise the outstandings against various firms carrying on their business in District Kota. Deceased Shri Srikishan did his work on 20th and 21st May, 1960 at village Soyat. On 22-5-1960 he went to Peedawa. After doing his work there also he in the after-noon intended to return to Soyat and for that purpose inquired from the head constable Dhan Singh about the bus for Soyat. The latter pointed him that bus Shri Srikishan boarded that bus, but before it started for Soyat, Srikishan got perspiration and had two vomitings. His condition grew serious. The head constable on seeing that condition of Srikishan called for the doctor, but he was not available. Eventually the S. H. O. came there and Srikishan was sent to Sunel dispensary for treatment, but on the way he expired.

(3.) THE respondents who are his dependants filed a claim for compensation before the Commissioner, Workmen's Compensation, Kota. That Commissioner has awarded a sum of Rs. 3,500 as compensation to be paid by the appellant. Hence this appeal.