- (1.) THIS appeal under Section 30 of the Workmen's Compensation Act (hereinafter referred to as the Act) is at the instance of an employer and is directed against the order dated 27th July, 1999 passed by the Commissioner, workmen's Compensation, Durgapur, in Claim Case No. 861 of 1986 thereby directing the appellant to pay compensation of Rs. 73,668/-to the respondent.
(2.) BEING dissatisfied, the employer has come up with the present appeal.
(3.) THE respondent before us filed an application in terms of Section 3 of the act on the following allegations: one Ganesh Bahadur Chettri, a watch guard employed by the appellant, received personal injury by an accident on 19th April, 1985 arising out of and in course of his employment resulting in his death. His dead body was found at about 4-30 a. m. on 20th April 1985. In spite of demand, the employer refused to pay the compensation. Hence, the proceedings for compensation.;