- (1.) THE delay in filing this appeal is condoned. I. A No. 305/2008 stands disposed of.
(2.) THE appellant-Management of Bokaro Steel Plant has filed this appeal, challenging the award, wherein a sum of Rs. 1,28,330/- was awarded to the wife of the deceased employee under the Workmen Compensation Act by the Workmen compensation Commissioner in the year 2005.
(3.) ASSAILING the aforesaid award, learned counsel for the appellant-company submitted that the death of the deceased-employee did not take place in course of discharge of his duty to the appellant-employer as he had admittedly committed suicide, which the deceased employee might have done on account of external circumstances including his family affairs and hence, the employer cannot be saddled with the liability to pay the amount of compensation under the Workmen Compensation Act.;