NAVEEN TRANSPORT COMPNY Vs. PRESSIDINGOFFICER LABOUR COURT

JUDGEMENT

(1.) THIS appeal under section 30 of the Workmen's Compensation Act is directed against the order dated 18. 10. 2003 passed by Presiding 'officer,. Labour Court, Bokaro Steel City in W. C. Case No. 5 of 1995 whereby a sum of Rs. 93,591 has been awarded by way of compensation for the death of son of the claimant.

(2.) WE have heard Mr. P. K. Prasad, learned Counsel appearing for the appellant and Mr. A. K. Mehta, learned Counsel appearing for the respondents.

(3.) THE brief facts of the case is that claimant-Sukri Devi filed application stating inter alia that her son was working under the appellant-M/s. Naween Transport Company and was engaged in transportation of coal from C. C. L. Colliery for patching of road work in between Rajrappa Project to Kathara which was being done by the appellant. While the deceased was engaged by the appellant for repair of road and after doing his duty he was coming back by Dumper No. BR 20b-8151 he fell down from the dumper on the road near Petarwar and seriously injured and in course of treatment he succumbed to injury on 27. 11. 1993. Claimant's case is that due information of accident and death of the deceased was given to the appellant but no compensation was paid.