RITESH KUMAR GOYAL Vs. SARVARI BEGUM AND OTHERS

JUDGEMENT

(1.) The instant appeal stands directed, against, the award pronounced, by, the learned Commissioner under Workmen's Compensation Act, Nahan, District Sirmaur, H.P., upon, case No. 6/07, whereunder, statutory penalty borne, in, a sum of Rs.77,000.00, stood, assessed, upon, the appellant herein, employer of the deceased workman.

(2.) The instant appeal was admitted, on, 22.02.2011, yet thereat, no, statutorily enjoined substantial question, of, law, stood, framed. However, during the course, of, hearing of the instant appeal, hence, upon hearing the counsel for the parties, this Court, has, framed the hereinafter extracted substantial question of law, for meteing, of, an adjudication thereon:-

(3.) The parties at contest, do not, wrangle over the factum qua the deceased workman, suffering his demise, during the course of his rendering employment, under, the appellant herein. However, the only contest which has emerged inter se the successors-in-interest, of, the deceased, and, the appellant herein, appertains, to the legality of the fastening of the penalty, upon, the appellant herein, the employer of the deceased workman, given, as aforestated the latter uncontrovertedly, dying, during the course of his performing employment, under, the appellant herein.