ANIL BHARDWAJ Vs. VIMLA DEVI

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellants impugn award dtd. 11/11/2021, whereby the claim petition filed by respondents under the Employee's Compensation Act, 1923 has been allowed and compensation awarded.

(3.) The claim petition was filed by the wife, children and mother of the deceased contending that the deceased was working as an electrician in the appellant farmhouse for about 15 years and was earning about Rs.36,000.00 per month. Claimants contended that the appellant had even provided residential accommodation to the deceased and the claimants and they were residing in the farmhouse.