DROPADI Vs. KAMLAKAR

JUDGEMENT

(1.) Judgment and award passed by learned Commissioner, Workmen's Compensation, Beed in W.M.C. No. 32 of 2013 is impugned in the present appeal.

(2.) Brief facts leading to the first appeal are as follows:

(3.) In support of claim, wife of deceased/appellant No. 1 examined herself and placed on record copy of F.I.R. (Exhibit 36), Inquest Panchanama (Exhibit 37). She deposed in terms of claim petition. The Insurance Company has not led any evidence.