STATE OF RAJASTHAN Vs. BHAIRUN SINGH

JUDGEMENT

(1.) Heard learned Additional Government Counsel.

(2.) This appeal has been preferred against the award dated 14.06.1995 passed in Claim Case No. 65/1993. The appellant is the employer and a claim was filed by the son on account of the death of his mother Smt. Kanku Bai, who allegedly died on 26.02.1993, as per the case of the claimant while in the employment of the appellant and as a result of the accident which occurred during the course of her employment.

(3.) The facts, in brief, are that on 26.02.1993 in the morning the deceased Smt. Kanku Bai who was employed as a labourer with the appellant at the Kota Barrage went on her duty and she was seen by the witnesses performing her duty at Kota Barrage. However, the deceased did not return home in the evening at the usual time and after having waited for some time an FIR was lodged with the police with regard to her being missing. The body of the deceased was discovered in the left main canal which was sent for post mortem. It appears that an inquiry under Section 174 Cr.P.C. was also conducted and later on it was discovered that the body was that of Smt. Kanku Bai.