- (1.)Heard Sri Pawan Singh, learned counsel for the appellant and Sri Shiv Prakash Tiwari, learned for the respondent.
(2.)By means of the present appeal, the appellant has challenged the judgment and award 14.10.2015 passed by Employees Compensation Commissioner & Deputy Labour Commissioner, Moradabad Region, Moradabad in E.C.A. No. 143 of 2012, whereby the Commissioner has awarded Rs.4,64,079/- along- with 12% interest to the claimants-respondents.
(3.)Learned counsel for the appellant while challenging the award has contended that the claimants-respondents have failed to prove that Kapil died in an accident arising out of and during the course of employment.