ANISHABIBI HARUN DILAWAR PIJARI Vs. SNEHAL ARVINDLAL SHAH

JUDGEMENT

(1.) The present appellants have challenged the judgment and award dated 23.02.2005 passed by the learned Ex. Officio Commissioner for the Workmen Compensation Act, Surat in Workmen Compensation (Fatal) Application No.95 of 2004, directing respondent No.1 to pay Rs.3,40,620/- as compensation to the appellants along with the interest at the rate of 12% from the date of application holding that the respondent No.2 was not liable to pay the compensation on the ground that there is no vehicular accident. The appellants, being aggrieved and dissatisfied with the judgment and award dated 23.02.2005 passed by the learned Ex. Officio Commissioner for the Workmen Compensation Act, Surat, preferred this appeal under Section 30 of the Workmen Compensation Act.

(2.) The short facts of the present case are as under:

(3.) Heard learned Counsel, Mrs. Sangeeta H Pahwa for the appellants, learned Counsel Mr. Hiren Modi for the respondent No.1 and learned Counsel Ms. Lilu K Bhaya for the respondent No.2.