- (1.) Heard learned counsel for the parties and perused the record. These appeals have been preferred against the judgment and award dated 28.12.2012 passed by Employee's Compensation Commissioner/Deputy Labour Commissioner, Moradabad Region, Moradabad in E.C.A. No. 57 of 2011 (Badrul Hasan and another v. Ehsan and another).
(2.) The facts of the case in brief are that the claimants have filed E.C.A. No. 59 of 2011 for claiming compensation in respect of the death of Meraj Ali who was employed as cleaner of Tata 079 No. U.P. 85/E-9232 who is claimed to have died on 19.4.2011 during the course of his employment. The claim application was contested by the National Insurance Company. The appellant in this case National Insurance Company as well as the employer, both of whom Filed their respective written statement. E.C.A. 57 of 2011 was filed by legal representatives of Mohd. Qamar Alam, who was employed as labour on the aforesaid vehicle.
(3.) Upon hearing the learned counsel for the parties and on perusal of record the Employee's Compensation Commissioner by impugned order dated 28.12.2012 allowed the claim petition, awarding a sum of Rs. 4,62,490/- in F.A.F.O. No. 524 of 2013 and Rs. 459534/- in F.A.F.O. No. 525 of 2013 as compensation to be paid by the appellant Insurance Company.;