MADRAS TRADING CO. Vs. RAMJEET

JUDGEMENT

(1.) This Judgment shall decide the present Appeal instituted under Sec. 30 of the Employees Compensation Act, 1923 read with Order XLI of the Code of Civil Procedure, 1908 assailing the impugned Order, dtd. 24/1/2017 passed by the Commissioner, Employees Compensation in Claim No.CWC/D/60/15/WD/ 4219 in favour of the Claimants, awarding Compensation in the sum of Rs.8,67,640.00 along with interest @ 12% p.a. payable from 29/7/2015, the date when the Claim Petition was preferred till realisation.

(2.) The Appellant herein is a proprietorship concern run by Mr. Sukhpreet Singh, and it is engaged in a small business of sale of air conditioners and spare parts. On the other hand, the Respondents herein were the Claimants before the Employee Commissioner and are the Legal Heirs/parents of the deceased. Factual Background:

(3.) Briefly stated, the Claimants instituted the Statement of Claims before the Commissioner on 27/7/2015, which has been incorrectly recorded in the impugned Order as 29/7/2015, stating that that their deceased son Tata, was employed with the Appellant as an AC Mechanic at a monthly wage of Rs.15,000..00It has been averred that on 30/4/2014, Sh. Tata was sent by the Appellant to do certain AC repair work at H. No.l-B/66, 3rd Floor, Single Story, Ramesh Nagar, New Delhi and during the course of doing the repair work, the AC compressor burst resulting in fatal injuries to him and he died at the age of 25 years.