L H OF DECD DINESH RASIKBHAI RATHOD, DEVIBEN RASIKBHAI RATHOD Vs. ICICI LOMBARD GENERAL INSURANCE CO LTD

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Ms.Mukherjee for learned advocate Ms.Pathak waives service of Rule on behalf of the respondent.

(2.) This petition is filed under Article 227 of the Constitution of India challenging the order passed by the learned Workman Compensation Commissioner and Senior Civil Judge, Labour Court 2, Rajkot dtd. 13/3/2024, in Workman Compensation (Fatal) Case No.7 of 2021, whereby, the application preferred by the applicant-mother of the deceased for premature release of the Fixed Deposit came to be dismissed.

(3.) Heard learned advocate Mr.Modi for the pertitioner and learned advocate Ms.Pathak for the respondent.