SHREM WATI Vs. S.K. PLASTICS (DELHI)

JUDGEMENT

(1.) Appellants are aggrieved by the order dated 23rd September, 2003 passed by the Commissioner for Workmen's Compensation, Delhi.

(2.) Vide impugned order dated 23rd September, 2003 learned Commissioner for Workmen's Compensation has dismissed the claim petition filed by the appellants under Workmen's Compensation Act, 1923 seeking compensation on account of death of Sh. Birpal Singh (hereinafter referred to as the deceased).

(3.) In the claim petition filed by the appellants it was inter alia averred that: