CHAIRMAN, VAIDYANATH SAHAKARI SAKHAR KARKHANA LTD. Vs. SHANTABAI

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the Judgment dtd. 29/4/2019 passed by the High Court of Judicature at Bombay, Bench at Aurangabad, in First Appeal No.98 of 2012, the appellants have preferred this Special Leave Petition.

(3.) Briefly stated, the facts of the case concern one Late Shri Uddhav Sadashiv Zanje [hereinafter "deceasedworkman"] who was working as a Quadruple mate in Vaidyanath Cooperative Sugar Factory Ltd., Pangri [hereinafter "factory"]. The respondents herein are dependents of the deceased workman and the appellants are Chairman and Managing Director of the factory.