UOI Vs. KALPA SURI

JUDGEMENT

(1.) This first appeal is filed under Section 30 of the Employee's Compensation Act, 1923 (in short 'the Act') impugning the judgment of the Commissioner dated 1.6.2006 which has allowed the claim petition filed by the respondent herein and who is the widow of the deceased employee Sh. Ram Prasad.

(2.) The facts of the case are that the deceased was employed by the appellant as an electrician. He was 46 years as on 6.2.1997, the date of the accident. On 6.2.1997, he was doing electrical work in the Air Force Station as per instructions from the superiors when he fell down from the stairs on which he was working and suffered fatal injuries. Sh. Ram Prasad was admitted to Batra Hospital, New Delhi where he died on the same day. In the police station, DD entry nos.17 and 24 dated 6.2.1997 were recorded with respect to the accident.

(3.) The appellant contested the case and prayed for dismissal of the petition on the ground of the same being time barred, and also that the deceased Ram Prasad was under the influence of liquor/drugs and consequently, there is no liability of the respondent as per Section 3(1)(b)(i) of the Act.