VIDYA DEVI AND ANOTHER Vs. EXECUTIVE ENGINEER ELECTRICAL

JUDGEMENT

(1.) Present appeal has been filed against the award dated 31.1.2012 passed by Commissioner under the Employee's Compensation Act, 1923 (hereinafter referred to as "Commissioner" and the "Act", respectively), wherein for determining the amount of compensation payable to appellants/complainants, learned Commissioner has relied upon Explanation II to Sec. 4(1)(a) and (b) of the Act.

(2.) In present appeal following substantial question of law has arisen for determination:-

(3.) Death of Narain Singh, an employee of respondent, on 21.4.2010, during the course of employment is admitted fact. It is also undisputed that at the time of death, he was drawing monthly salary at the rate of Rs.18,016.00.