VIJAYA DEVI AND OTHERS Vs. RESIDENT ENGINEER

JUDGEMENT

(1.) The instant appeal arises from the impugned order rendered by the Commissioner under Workmen's Compensation Act, HPSEB, Shimla-3, (for short the "Commissioner"), whereby compensation quantified in a sum of Rs. 3,38,880/- stood assessed qua the claimants, successors-in-interest of one Jai Singh, who uncontrovertedly during the course of his performing employment as an electrician under the respondent suffered fatal injuries.

(2.) The appellants herein standing aggrieved by the rendition of the learned Commissioner hence concert to assail it by preferring an appeal therefrom before this Court.

(3.) The instant appeal stands admitted by this Court on 14.05.2007 on the hereinafter extracted substantial questions of law: