B.N. Sapru, J. - (1.) This appeal arises out of a proceeding under the Workmen's Compensation Act.
(2.) Mathura Prasad, Smt. Chandrakala Devi and Sanjay Kumar are the Appellants. The facts leading .to the case are that there was an ice factory in which Ram Surat and Budhi Ram were employed. There was an accident in the factory and as a result of the injury sustained in the accident, Ram Surat died and Budhi Ram sustained injuries. Two applications for claim were filed under the Workmen's Compensation Act. Smt. Shanti Devi, the mother of Ram Surat deceased, applied for compensation. Budhi Ram who was injured, also applied for compensation. Mathura Prasad was impleaded as the employer. The two cases were beard together and the evidence was recorded in the case of Smt. Shanti Devi. This is permissible under Rule 40 of the Rules framed under the Workmen's Compensation Act.
(3.) The Workmen's Compensation Commissioner awarded Rs. 4,800/ - as compensation to Smt. Shanti Devi for the death of Ram Surat and awarded Rs. 3,267/ - as compensation to Budhi Ram.;