- (1.) THIS appeal under section 30 of the Workmen's Compensation Act, 1923, filed by the appellant, Steel Authority of India Ltd. , is directed against the judgment and order passed by the Deputy labour Commissioner-cum-Commissioner, workmen's Compensation, Bokaro Steel city in the W. C. Case No. 4 of 2002 (C), whereby compensation under Workmen's compensation Act, 1923, amounting to rs. 2,71,120 was awarded to the claimants-respondents.
(2.) THE facts of the case lie in a narrow compass: claimant-respondent No. 1 being widow of late Abid Ansari filed claim application before the Deputy Labour Commissioner under the Workmen's Compensation Act, claiming therein that her late husband Abid ansari was a workman having Staff No. M 215585, working as Operator, Sintering plant (O) in the Bokaro Steel Plant. Claimant's case was that her husband met with an accident on 24. 5. 2001 while he was returning after his general shift duty. He fell down from the scooter near Bhasin Petrol pump and sustained injuries on his head and succumbed to the injuries. It was further alleged that her husband was aged about 55 years at the time of accident and his wage was approximately Rs. 10,000 per month.
(3.) THE appellant being the employer had appeared before the Commissioner, workmen's Compensation and denied and disputed the death of Abid Ansari and specifically alleged that the accident did not arise out of and in the course of his employment, hence appellant is not liable to pay any compensation. Appellant's case was that when deceased workman reached his residence after completing general shift duty, he changed his dress and when he was again leaving his residence for some other place, he fell down from his scooter and sustained injuries on his head and died. The Commissioner, Workmen's compensation after considering the facts of the case and evidence adduced by the parties awarded compensation of Rs. 2,71,120. Hence, this appeal by the appellant.;