HARYANA STATE ELECTRICITY BOARD Vs. KASTURI DEVI SMT

JUDGEMENT

(1.) APPELLANTS have filed this appeal against the judgment of the Commissioner under Workmen's Compensation Act, whereby under the amended Schedule IV to Section 4 of the Workmen's Compensation Act, 1923 (in short the 'act'), Rs. 16,000/- is awarded as compensation to the claimants for the vehicular death of Anant Ram.

(2.) THESE claimant-respondents filed claim petition before the Commissioner under the Workmen's Compensation Act, Panipat pleading that Anant Ram was working as A. L. M. in the Haryana State Electricity Board and on August 14, 1973 he was posted in Ladwa Sub Division. On August 14, 1973 he was aged 24/25 years, was drawing Rs. 200/- per month as wages. During the course of his employment, he died as a result of electrocution. Claimants are wife, minor son and mother of the deceased.

(3.) RESPONDENTS in their written statement deemed their liability on the count that Anant Ram was not electrocuted during the course of employment. After recording the evidence, issues 1, 2 and 3 were decided in favour of the claimants. These findings are not assailed in this appeal. Only findings recorded about issues 4 and 5 are: challenged.