- (1.) This appeal is preferred against the award passed by the Commissioner under the Workmen's Compensation Act, 1923 (for short Act) awarding compensation to the tune of Rs.3,73,800/- with interest.
(2.) The backdrop of the matter is that Ram Singh, husband of respondent No. 1 and father of the other respondents, was employed by the appellant as a Peon. On 10.02.2009, he had gone out of the school in connection with official work. He was travelling on a motorcycle and he was found dead on the bridge of river Ghaggar. A criminal case was got registered.
(3.) The employer of the deceased pleaded that no case was made out as the deceased had gone out of the school on his own towards Nada Sahib.;