SHIV DUTT SHARMA Vs. SENIOR EXECUTIVE ENGINEER

JUDGEMENT

(1.) These appeals, arising out of one and the same accident dated 15.08.2009, preferred against order passed by the Civil Judge (Senior Division), Shimla, Exercising the powers of Commissioner under Employee's Compensation Act (hereinafter referred to as 'the Commissioner'), are being decided by this common judgment as identical substantial questions of law involved therein are to be decided on the basis of common principles of law, evidence and provisions of Workmen's Compensation Act, 1923 (hereinafter referred to as 'the Act').

(2.) Petitioners in both the appeals are employees of H.P. State Electricity Board (HPSEB) and at the time of accident were serving in the office of Senior Executive Engineer, Transmission Division, HPSEB, Totu, Shimla.

(3.) Occurrence of accident on 15.08.2009, at about 3.45 p.m., causing injuries to the appellants is not disputed and qua the injuries caused in the said accident, compensation awarded by the Commissioner, has also been paid by respondent-Board to the petitioners by depositing the same with the Commissioner on 13.03.2012.