INDERJEET SINGH,J. - (1.) The instant appeal has been filed by the counsel for the appellant against the order dated 29.11.2001 as well as order dated 29.04.202 passed by the Commissioner Workmen's Compensation, Bundi in case no. WCC/F/9/2001.
(2.) The brief facts of the case are that the a claim petition was filed by the Smt. Anita wife of Sh. Om Prakash before the Commissioner Workmen's Compensation, Bundi, stating therein that her husband Om Prakash died while working with the Jaipur Vidhyut Vitran Nigam Limited, Keshorai Patan, Bundi, she claim compensation on account of death of her husband as he died during the course of employment. An amount of Rs. 2,18,479/- was deposited by the JWNL, calculating compensation before the Commissioner. The Commissioner vide order dated 29.11.2001 ordered for payment of compensation Rs. 70,000/- + 43,470/- in favour of the wife Smt. Anita, Commissioner further ordered for payment of Rs. 80,000/- to the son of deceased Om Prakash and lastly ordered for payment of Rs. 25,000/- in favour of the appellant i.e. mother of deceased out of total compensation awarded.
(3.) The present appellant filed an application before the Commissioner for awarding more compensation to her on the said application the Commissioner vide order dated 29.04.2002, further ordered for payment of Rs. 27,500/- in favour of the appellant out of total compensation awarded. Thus, in total, the appellant has received Rs. 25,000 + 27,500 = 52,500/-, out of total compensation deposited by the JWNL.;