ANIL KUMAR JAIN Vs. POOJA

JUDGEMENT

(1.) Appellant impugns judgment dated 14.01.2021 whereby based on an admission, the claim petition has been allowed under Order XII Rule 6 CPC.

(2.) The facts leading to the claim petition are that the appellant is a scrap dealer and runs a business in a factory bearing number D-3/31, Phase-II, Mayapuri Industrial Area.

(3.) On 17.10.2018, as per the claimant, a fire took place in the factory of the appellant and the husband of the claimant died in the fire. As per the claimant, her husband was employed by the appellant for sorting scrap and an explosion took place in the scrap while he was sorting the same and he got caught in the fire and his burnt body was recovered from under the scrap after search.