ZUMLABHAI DALJIBHAI MANDODIYA Vs. ASHUTOSHBHAI LOVJIBHAI KANANI

JUDGEMENT

(1.) The present First Appeal is filed by appellants original applicants under Sec. 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as 'the Act') challenging the judgment and order dtd. 2/11/2018 passed by learned Commissioner and Judge, Labour Court, Dahod in Workman Compensation (Fatal) Application No.4 of 2012.

(2.) Heard learned advocate Mr. Rahul Desai for learned advocate Mr. K.V. Gadhia for respondent No.2.

(3.) The brief facts of the case are as under:-