BAJRANG AGRAWAL Vs. KUMARI BAI

JUDGEMENT

(1.) The present is an appeal under Section 30 of the Workmen's Compensation Act, assailing the award dated 1.6.2009 passed by the Commissioner, Workmen's Compensation Act-cum-Labour Court, Raigarh, in Case No. 20/W.C.Act/2006(Fatal).

(2.) Vide the impugned award, the learned Commissioner, in a proceeding under Section 22 of the Workmen's Compensation Act, in a death case, has awarded a compensation of Rs.2,49,782/- to respondents no. 1 to 7/claimants.

(3.) This Court while admitting the present appeal on 21.4.2010 has framed the following substantial of law: