MADINABIBI DASOTBHAI SHEIKH Vs. JAGDISHCHANDRA RAMANLAL KACHIYA PATEL

JUDGEMENT

(1.) Heard Mr. P.C. Chaudhary, learned counsel for the appellants, Ms. Maitri Patel, learned counsel for defendant No.1 and Ms. Niyati Juthani, learned counsel for defendant No.2.

(2.) This appeal is directed against the judgment and award dated 11.06.2015 passed by learned Labour Court, Nadiad, in Workmen Case (Fatal) No. 6/2008, whereby learned Labour Court was pleased to dismiss the claim application filed by the appellants.

(3.) Learned counsel for the parties have provided copies of the documents filed and evidence led before the learned Labour Court and with consent of the parties, the appeal is extensively heard finally. 4. The following facts emerge from the record of the appeal.