Smt. Parvati Sahu vs Ramkumar Yadav
2025 Latest Caselaw 3239 Chatt

Chattisgarh High Court

Smt. Parvati Sahu vs Ramkumar Yadav on 24 June, 2025

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        Digitally
RAVI    signed by
SHANKAR RAVI
MANDAVI SHANKAR
        MANDAVI




                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                            MAC No. 300 of 2023
                           SMT. PARVATI SAHU versus RAMKUMAR YADAV

                                                 MAC/112/2023

                                                 Order Sheet


                    24/06/2025         Mr. P.K. Tulsyan, learned counsel for the
                                 appellants/claimants in MAC No. 300 of 2023 and for
                                 the respondents No. 1 to 5 in MAC No. 112 of 2023.

Ms. Harneet Kaur, Advocate appears on behalf of Mr. Sourabh Sharma, learned counsel for the respondent No.2/Insurance Company in MAC No. 300 of 2023 and for the appellant in MAC No. 112 of 2023.

Heard.

Both these MAC's arises from the same judgment dated 29.11.2022 passed by the Commissioner, Employee Compensation, Labour Court No.1, Raipur (C.G.) in case No.26/E.C. Act/2015/Fatal, therefore, both these cases are linked together.

These appeals are admitted for hearing on following substantial question of law :

1. Whether the Commissioner, Employee

Compensation, Labour Court No.1, Raipur (C.G.) was erred in law in not awarding penalty on the amount of compensation granted in favour of the claimants ?

2. Whether the Commissioner, Employee Compensation, Labour Court No.1, Raipur (C.G.) was erred in law in not awarding the interest of 12% from the date of accident ?

The question of law has already been framed on 18.01.2023 as under :

(a). Whether, the learned Commissioner was justified in holding that deceased died during course of employment ?

(b). Whether learned Commissioner was justified in holding that the claimants have proved the Employer-Employee relationship between deceased and respondent No.6 ?

Both the parties accepts notices on aforesaid substantial question of law.

List these cases for final hearing in the week after next in the list of motion hearing cases.

Sd/-

(Naresh Kumar Chandravanshi) Judge

Ravi Mandavi