- (1.) This appeal is directed against the award passed by the Employees' Compensation Commissioner, Sangrur on 22.3.2013 awarding compensation of Rs.4,27,140/- along with interest at the rate of 12 per cent to respondents No. 1 to 3.
(2.) The brief facts of the case are that according to the claimants, Harbans Singh was employed by present respondents No.4 and 5 and was getting Rs.5,000/- per month as salary. On 29.4.2007, he was washing the combine owned by respondent Jora Singh and fell down from the machine. He died at the spot.
(3.) Respondents No.4 and 5 herein denied all the averments made in the claim petition and stated that the deceased was not employed by either of them.;