HIRAVATI SURESH YADAV Vs. VIJAY B. MALUNJ

JUDGEMENT

(1.) Following substantial question of law arises in this first appeal:

(2.) On 2/8/2009 deceased workman met with an accident while he was on duty as a cleaner on the Motor Trailor No. MH-06-AQ-5155 belonging to opponent No. 1. During the course of treatment, the workman died on 3/8/2009. He was getting salary of Rs.4,000.00 (Rupees Four Thousand Only) per month from opponent No. 1.

(3.) The applicant being the widow of deceased and applicant Nos.2 to 5 being children and applicant Nos.6 and 7 being the parents of the deceased, filed claim with Commissioner of Workmen's Compensation claiming amount of Rs.4,23,580.00 .