- (1.) Instant miscellaneous appeal has been filed under Section 30 of the Workman Compensation Act, 1923 against judgment and award dated 29.03.2008 passed by Commissioner, Workman Compensation, Sriganganagar in Case Number WC 05/2003, by which, compensation of Rs.2,71,138/- has been awarded in favour of respondents No.1 and 2 and further Rs.2,500/- on account of expenses incurred for performing last rites of the deceased were allowed.
(2.) Brief facts of the case are that respondents No.1 and 2 filed application for compensation of Rs.5,42,275/- and 50 per cent pensalty as well as interest on the amount on account of death of their son Shiv Shankar who was working as Chowkidar at the establishment of the appellant, he died while on duty on 06.08.2000. As per submission of the respondent-applicants, late Shiv Shankar saw two children of the appellant school who fell in water tank of the school while playing and in order to save them deceased jumped into the water tank and saved life of both the children from drowning but in the attempt he himself could not come out and lost his life as a result of drowning in the water.
(3.) Claimant-respondents are parents of deceased Shiv Shankar who was chowkidar of the appellant. The claim application filed by the parents was allowed by the Commissioner, Workman Compensation, Sriganganagar vide judgment and award dated 29.03.2008.;