PRUTHVISINH B RANA Vs. GOPALBHAI RAMJIBHAI SOLANKI

JUDGEMENT

(1.) PRESENT appellant is the Ex-Manager of Lakhtar Group Co.Operative Cotton Sale Ginning and Pressing Society Ltd. situated at Lakhtar, District Surendranagar, against whom, judgment and order was passed by the learned Commissioner for Workmen's Compensation and Judge, Labour Court, Surendranagar in Workmen Compensation Case No.11 of 2006 in his individual capacity as an employee of the society to pay compensation with interest, penalty and funeral expenses to the heirs of the deceased employee.

(2.) CASE in short is that deceased-Dahyabhai Solanki, who was working in the said society expired while discharging his duty and, therefore, his legal heirs filed Workmen Compensation Case No.11 of 2006 before the learned Commissioner for Workmen's Compensation and Judge, Labour Court, Surendranagar.

(3.) I have heard learned advocates, Mr.Pradeep Patel, for the appellant, Br.Bhunesh C.Rupera for the respondent Nos.1 to 3 and Mr.Ashokh Purohit for Mr.Gateshaniya for the respondent No.4.