INDUBEN RATILAL Vs. HIRABHAI SURABHAI BHARVAD

JUDGEMENT

(1.) Admit. Learned advocate Mr.Palak H.Thakkar waives service of admission on behalf of defendant no.2.

(2.) This appeal is preferred by the original claimants being aggrieved by the judgment and award dtd. 30/3/2018 passed by the Workmen Compensation Commissioner, Labour Court, Surendranagar in Workmen Compensation Application No.5 of 2011.

(3.) The brief facts of the case are that the deceased Ratilal Shivlal was working as driver of the Dumper owned by the opponent no.1 and was earning Rs.5000.00 per month.