OM PRAKASH Vs. SURJEET

JUDGEMENT

(1.) THIS is an appeal against the judgment dated 22 -9 -1981 passed by the Commissioner under the Workmen Compensation Act, Sri Ganganagar (here in after referred to as 'the Commissioner').

(2.) THE brief facts giving rise to this case are that deceased Santosh a minor received injuries during the course of employment of non -applicant on 5 -12 -1976, which resulted on his death on 24 -12 -1976. The father of the deceased filed an application before the Commissioner claiming compenstion as dependent of deceased and claimed a sum of Rs. 13,500/ - on the basis that the deceased was earning Rs. 5/ - per day as wages.

(3.) ON the basis of the pleadings of the parties as many as six issues were framed. The applicant examined himself as PW 1 and PW 2 Gyan Singh. As against this, non applicant examined himself as DW 1.