S.D.AGARWALA, J. - (1.) THIS is a First Appeal From Order filed under Section 30 of the Workmen's Compensation Act.
(2.) THE facts giving rise to the present appeal are as under: An accident took place on 15th July, 1983, in which Moti Chand received an electric shock and died. Smt. Sushila Devi, the widow of Moti Chand, and the minor son of Moti Chand filed a claim petition before the Workmen Compensation Commissioner, Gorakhpur. In the claim petition, it was categorically stated that Moti Chand had died because of an electric shock while he was in the employment of M/s Aluminium Factory, Kasia Road, Deoria.
(3.) EVIDENCE was led before the Workmen's Compensation Comissioner. Four witnesses were examined on behalf of the claimant. The first was Satya Narain Prasad, who was a clerk in the electricity department. P.W. 2 is Smt. Sushila Devi, the widow of the deceased. P.W. 3 is Rama Kant Jaiswal, father-in-law of the deceased Moti Chand, and P.W. 4, Brij Bahadur Singh, is a clerk in the office of the Chief Medical Officer. All the claimants' witnesses have categorically stated that Moti Chand died in the premises of the Aluminium Factory at Kasia Road, Deoria, and that he was in the employment of the factory.;