ANSUIEYA SHARMA Vs. MANAGER

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) By means of the present appeal, appellants have challenged the judgement and order dated 10.09.2012 passed by Commissioner Workmen Compensation Act, 1923/Assistant Labour Commissioner, Firozabad in W.C. Case No. 15 of 1998 whereby the Commissioner has dismissed the claim petition of the appellants.

(3.) The brief facts giving rise to the present appeal are that one S.L. Sharma was working as Sales Executive with the respondent M/s Milton Glass Industries, Girdharganj, Firozabad and he had gone to Indore to collect payment from different parties due to the respondent. It is stated that S.L. Sharma had died during the course of employment as he was traveling on official duty and suffered heart attack during official duty which caused his death. S.L. Sharma was drawing salary of Rs. 8,000/- per month. In the aforesaid backdrop, W.C. Case No. 15 of 1998 was instituted praying for a compensation of Rs. 4,89,888/-.