- (1.) ABDUL Wahid was employed as Master Crafts Man in South Eastern Railway and was working under Senior Divisional Electrical Engineer at Electric Loco Shed, Tatanagar.
(2.) ON 28.3.1990, his duty period was from 7 am. to 4.30 p.m. During lunch break between 11 am. to 12.30 p.m. he had gone to his residence and while coming back to his duty at 12.30 p.m. on the way at railway level crossing, he was struck down by an electric loco and sustained injuries. On his application made under the provisions of the Workmens Compensation Act. 1923. Presiding Officer. Labour Court. Jamshedpur, assessed a lumpsum amount of Rs. 45,000/ - payable to him as compensation under the Act with interest @ 6% per annum from the date of accident till payment.
(3.) GENERAL Manager. South Eastern Railway, has filed the present appeal under Section 30 of the Act. challenging the aforesaid judgment and award.;