MANOJ KUMAR TANDAN Vs. KAMLA DEVI

JUDGEMENT

(1.) The instant appeal is directed against the verdict rendered on 22.3.2010 by the learned Commissioner, for Employee's Compensation, Chachyot at Gohar, District Mandi, H.P., while his exercising jurisdiction under the Employee's Compensation Act, whereby the learned Commissioner assessed compensation comprised in a sum of Rs. 9,15,222/- vis-à-vis the respondent herein. Being aggrieved therefrom, the employer has instituted the instant appeal before this Court.

(2.) During the course of arguments before this Court, this Court deemed it fit to formulate the hereinafter extracted substantial questions of law, for hence an adjudication being pronounced thereon:-

(3.) The learned counsel for the appellant has contended with vigor, that with no cogent proof being adduced in respect of the deceased holding employment under the appellant, thereupon, it was not just for the learned Commissioner to make a conclusion that the demise of the deceased workman occurred during the course of his performing employment under the appellant.