SUMAN ELECTRIC WORKS Vs. KRESHNI DEVI

JUDGEMENT

(1.) This order shall dispose of the aforesaid two appeals, i.e., FAO No. 1300 of 2014 (O&M) and FAO No. 1301 of 2014 (O&M).

(2.) Challenge in these appeals is to the decision of the Commissioner under the Employees Compensation Act, Yamuna Nagar Circle-I, Yamuna Nagar, granting compensation to the claimants in view of the death of the employee Malkit Singh who was working as a skilled worker for erecting electricity lines and laying of wires etc. and was working on the electric pole installed in the concerned area as per the directions of the appellant on the fateful day when he was electrocuted and due to electric shock, he received multiple grievous burn injury. After remaining admitted for two days at Govt. Hospital, Sector-32, Chandigarh, he was referred to PGI, Chandigarh where he succumbed to the injuries. The Commissioner, after appreciation of materials on record has allowed the claim-applications filed on behalf of widow as well as the parents and total amount of Rs.4,14,473/- was assessed as just and proper compensation and appellant has been held liable to pay interest also @ 12% per annum to be calculated from the date of accident till the realization of the awarded amount.

(3.) The sole issue which has been raised by the appellant in this case is with respect to the interest for which the appellants has been found to be liable to pay to the claimants.