- (1.) The legal heirs of deceased-Suraj Bhan have filed the present appeal impugning the order dated 9.11.1984, passed by the Commissioner under the Employees' Compensation Act, 1923, whereby the application filed by them for awarding compensation on account of the death of Suraj Bhan, was dismissed.
(2.) Briefly, the facts are that deceased-Suraj Bhan was working with the respondent at a monthly salary of Rs. 700/- per month. It was claimed by the appellants that during the course of his employment, he died, on account of which compensation was sought. The claim having been rejected, the order is impugned in the present appeal.
(3.) Learned counsel for the appellants submitted that the deceased was working as Supervisor with the respondent. On account of stress and harassment by the employer, he got heart attack and ultimately died. The deceased was transferred from one place to another. He was not even sanctioned leave and was always kept in stress. In support of submissions, reliance was placed upon Jyothi Ademma v. Plant Engineer, Nellore and another, 2006 5 SCC 513 and Divisional Manager, New India Assurance Co. Ltd. v. Alahari Varalaxmi and others, 2011 ACJ 1306.;