VALLABHAI ZAVERBHAI KAVATHAIA Vs. KANUBHAI EBHALBHAI DHANDHAL

JUDGEMENT

(1.) Present appellants, who are original claimants in Workmen's Compensation Fatal Case No. 5 of 2001 filed under the Workmen's Compensation Act, 1923 (for brevity, 'the WC Act'), have challenged the judgment and award dated 08.10.2004 whereby, the learned ex officio Commissioner for Workmen Compensation and Judge, Labour Court, Amreli was pleased to dismiss the said case of the applicants.

(2.) Following substantial questions of the law have been raised by the appellants for determination of this appeal:

(3.) Short facts of the present case may be referred as under: