Dr. Vineet Kothari, J. - (1.) Heard learned Counsel for the parties. This appeal under section 30 of the Workmen's Compensation Act, 1923 is directed against the order of Workmen Compensation Commissioner dated 20th March, 1998, whereby the claim petition was rejected.
(2.) According to the claimants, Chaina Ram S/o Shri Hameera Ram, was employed as Consumer Complaint Attendant with the respondent Rajasthan State Electricity Board and was posted at village Kagal where there was no office of the said Board. The minor complaints of consumers were attended by the said person and if there were major complaints, he was supposed to report the same to the office of Corporation Pipar city and for going to Pipar city from village Kagal one has to board a train from Sathin. On 16.3.1987 it was a holiday on account of Holi Festival and, therefore, on 17.3.1987 he went to village Sathin to catch a train for Pipar city to report some complaints, then unfortunately he met with an accident at Railway Station itself by a train and he died as a result of the said accident.
(3.) The claim of Rs. 75,000/- was made before the Commissioner, which was however rejected by the impugned order merely on the ground that the claimants failed to establish that there was any such complaint on that particular date for which the said person Chaina Ram was supposed to go to Pipar city.;