- (1.) Heard Sri Aijaz Ahmad Khan learned counsel for the appellant and Sri Ram Singh for the claimant, respondent No.1.
(2.) This First appeal from order under Section 12 of the Employees Compensation Act, 1923 is directed against judgment and award dated 15.06.2016 passed by the Assistant labour Commissioner, in EC60 of 2013.
(3.) By the order impugned, compensation to the tune of Rs.4,10,740/- along with 12% interest has been awarded to the claimant for the death of his son, who was working as a cleaner on a truck and died due to electric shock while unloading the truck having come in contact with over head of the transmission line.;