Atul Kumar Jain, J. - (1.) THIS civil misc. appeal was filed under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred as the "Act of 1923") by appellant Dr. R.P. Sharma against the order dated 11.02.2005 passed by the Workmen's Compensation Commissioner, Kota in case No. 32/2001 titled as Dr. R.P. Sharma v. Rajendra & Kumari Rinku.
(2.) I have heard both the parties and perused the record. Copies of the relevant documents were supplied to this court by the counsel of the parties. It is admitted position that while unloading stones from a truck by the labourer Chhotu Lal, marble slabs fell down upon him causing his death. At the time of death he was aged 25 years and his monthly income was Rs. 1500/ - per month.
(3.) ACCIDENT occurred on 16.4.1996 and death occurred on 21.4.1996. Claim was filed by his minor son Rajendra and minor daughter Rinku through their uncle Suresh Chand because after death of Chhotu Lal his wife had gone in nata -marriage with some other person and mother of Chhotu Lal also expired during the hearing of the matter before the Commissioner at Kota.;