Unknown vs M/S
2021 Latest Caselaw 2589 UK

AO No.138 of 2021
Hon'ble Ravindra Maithani, J.

Mr. Amit Kapri, Advocate for the appellant.

Instant appeal is preferred against judgment and award dated 26.03.2021, passed in ECA Case No.21 of 2017, Raspal Singh vs. M/S H.G. Infra Engineering Private Limited and another by the Employee Compensation Commissioner Kashipur, District Udham Singh Nagar.

Heard.

Admit.

Issue notices to the respondents. Call for the LCR.

Heard on Stay Application (IA) No.1 of 2021.

The amount as awarded has already been deposited by the appellant, as required by the statute. It is submitted that the execution be stayed.

In this case, the deceased was a workman, who was driving a vehicle, which came in touch with the live electric work. The truck was insured and the applicant was required to make the payment as awarded and a recovery right has also been given to the appellant to recover it from the owner of the vehicle.

This Court does not see any reason to stay the execution. Hence, stay application is rejected.

(Ravindra Maithani, J.) 24.07.2021 Sanjay