UMA VERMA Vs. OM PRAKASH AGRAWAL

JUDGEMENT

(1.) The present is an appeal under Section 30 of the Employees' Compensation Act.

(2.) Challenge in the present appeal is to the judgment dated 21.11.2017 passed by the Commissioner for Employees' Compensation-cum-Labour Court No.2, Raipur, in Civil Case No. 36/E.C.Act/2014/Fatal.

(3.) The solitary ground of challenge by the appellants in the present appeal is the non-consideration of the issue, whether the appellants would be entitled for any penalty from the respondent-employer.