- (1.) We have heard Sri Rajendra Kumar Mishra, Counsel for the appellants on the question of condonation of delay. This FAFO is reported to be beyond time by 43 days. Having perused the affidavit filed in support of delay condonation application, we are of the view that cause shown for delay is sufficient. Delay is condoned. Delay condonation application is, accordingly, allowed.
(2.) Heard learned Counsel for the parties on merits of the case. Challenge in this appeal is to the judgment and order dated 6.2.2013 passed by Commissioner, Employee's Compensation/Assistant Labour Commissioner, Saharanpur in W.C.A. No. 35 of 2012: Mahipal and others v. Executive Engineer and others, whereby an award of Rs. 6,16,772/- has been awarded which was to be paid by appellant No. 1/Executive Engineer, Electricity Distribution Division, Nakur, Saharanpur within a period of 30 days from the date of order. By the impugned award, appellant No. 1 was further directed that in case of payment of default, 12% interest will also be charged from the date of order.
(3.) Brief facts of the case are that claim petition No. 35 of 2012 was filed by the complainants under section 22 of Employee's Compensation Act, claiming compensation of Rs. 7,13,055/- on death of his son Ajay Kumar due to electrocution on 22.6.2012 when he was changing the transformer.;