KHIMABHAI H MARU Vs. SANTABEN NARANBHAI

JUDGEMENT

(1.) BY way of this writ petition, the petitioner has challenged the order dated 28.06.1990 passed by the Civil Judge (S.D.) & Ex-officio Commissioner for Workmen's Compensation, Amreli in Workman Compensation Case No.14 of 1987.

(2.) THE facts of the case are that the respondent Nos.1 to 4 preferred Workman Compensation Case No.14 of 1987 seeking compensation for the death of respondent No.1's husband deceased Dayabhai Bhurabhai. It is the case of respondent Nos.1 to 4 that deceased Dayabhai Bhurabhai was called as a labourer by the petitioner in his field and while the deceased was working, he was murdered. It is the further case of the respondent Nos.1 to 4 that there was relation of employee and employer and hence, the respondent Nos.1 to 4 are entitled for compensation of Rs.79,874/-.

(3.) IT is this order of the Commissioner which is under challenge in the present petition.