MEERA DEVI Vs. STATE OF H. P.

JUDGEMENT

(1.) Appellants have preferred the present appeal, under Sec. 30 of the Employee's Compensation Act, 1923 (hereinafter referred to as 'the Act'), against the order, dtd. 10/7/2015, passed by the Civil Judge (Senior Division), Mandi, District Mandi, H.P., exercising the powers of Commissioner, under the Act, (hereinafter, referred to as the 'trial Court'), in W.C. Petition No.61/2011, titled as Meera Devi and Others Vs. State of H.P. and Another.

(2.) Vide order dtd. 10/7/2015, learned trial Court has dismissed the petition preferred by the appellants, under Ss. 4, 19 and 22 of the Act, seeking compensation on account of the fact that the husband of petitioner No.1 and father of petitioners No.2 and 3, had committed suicide on the intervening night of 29/2/2004/1/3/2004, during the course of employment.

(3.) For the sake of convenience, the parties to the present lis are hereinafter referred to, in the same manner, in which, they were referred to, by the learned trial Court.