STATE OF H P Vs. SATYA DEVI

JUDGEMENT

(1.) This appeal is directed against the judgment/order dated 1.4.2003, passed by Sub Divisional Magistrate, exercising the powers of Commissioner under Workmen's Compensation Act, 1923, at Baijnath, District Kangra, H.P. By means of impugned judgment in Case No. 7 of 2001, titled Satya Devi v. Secretary, H.P. P.W.D., compensation in the total sum of Rs. 5,14,051 has been awarded in favour of the respondents and against the appellants.

(2.) Notice of this appeal was ordered to be issued on 27.10.2004, after the delay in filing the same was condoned in the following terms:

(3.) From the material on record, it is clear that Dharam Chand died on 2.7.1999. Death certificate is there on the file of Commissioner at page 13. Legal heir certificate is Exh. PW 1/A. As per last pay certificate, Exh. PW 2/A, salary of deceased was Rs. 4,219 per month. The deceased Dharam Chand was working under the appellants as work charge beldar. During the course of his such employment, his having met with accident resulting in his death, is not in dispute.