EXECUTIVE ENGINEER Vs. SUKHPAL KAUR

JUDGEMENT

(1.) Heard learned counsel for the appellants at length and perused the impugned order as also papers filed along with memo of appeal.

(2.) This appeal has been filed with the delay of 117 days. In support of application under Section 5 of Limitation Act for condonation of delay in filing the appeal, affidavit of Pankaj Goyal, Executive Engineer, Electricity Distribution Division, Hapur, has been filed.

(3.) It appears that a claim application was filed by the claimant-respondent for an award under the Workmen Compensation Act, 1953 against the appellant alleging that her husband Prabodhan alias Bittu was employed as labourer with the appellant at monthly pay of Rs.4,000/- per month. He was member of Electricity Employees Union. On 29.5.2008 he was directed by the appellants no. 2 and 3 to climb on L.T. line for its repair stating that shut down had been taken, but it was not so, as a result whereof he got shock with electric current and after sustaining injuries fell down. He was hospitalized on 30.5.2008 in Safdarjang Hospital, New Delhi where he succumbed to the injuries on 8.6.2008.