SAMUND BAI SAHU Vs. DONAID KULBHUSHAN BARA

JUDGEMENT

(1.) With the consent of the parties, the appeal has been taken up for final disposal at motion stage.

(2.) Present is an appeal by the claimants challenging the award, dated 7-10-2016 passed by the Commissioner Workmen Compensation Act, Labour Court, Durg in Case No. 09/WC Act/2014 Fatal.

(3.) Having considered the arguments put forth by the counsel for the parties, the substantial question of law which has to be decided in the present case is:-