B. BASAPPA Vs. J.S.W. STEEL LTD.

JUDGEMENT

(1.) In this appeal under Section 30 of the Workmens Compensation Act, 2009 (hereinafter referred to as the the Act for the sake of brevity), the appellants have assailed the validity of the award dated 04.10.2011 passed by the Commissioner for Workmens Compensation.

(2.) The appeal was admitted on the following substantial question of law: Whether the Commissioner for Workmens Compensation committed an error of law in deciding the claim of the appellant under the provisions of Workmens Compensation Act, in view of the fact that the provisions of Employees Compensation Act,1923, it came into force with effect form 18.01.2010 and the accident took place on 02.08.2011?

(3.) Facts giving rise to filing of this appeal briefly stated are that the deceased Prashant, who was working as Assistant Manager inside the factory at about 3.30 a.m. on 02.08.2011, fell inside the water pit and sustained serious bodily injuries and succumbed to injuries in Jindal Sanjeevini Hospital. The deceased was aged about 26 years and was drawing a gross salary of Rs.41,062/- per month. Thereafter, the claimants filed the petition before the Commissioner for Workmens Compensation claiming compensation on account of death of deceased Prashant.