BAJAJ AUTO LIMITED Vs. RADHAKISHAN BHAGUJI RAUT

JUDGEMENT

(1.) Heard Mr. S.V. Dankh, learned counsel for the appellant and Mr. Yugant Marlapalle, learned counsel for respondent No. 4. None for rest of the respondents.

(2.) The present appeal arises out of the direction of learned Commissioner under the Workmen's Compensation Act for payment of compensation to the respondent No. 1 Radhakishan i.e. original claimant/petitioner for the death of his wife Jaibai w/o Radhakishan.

(3.) It was the case of respondent No. 1 that on 27th October, 1990, while deceased Jaibai was employed on daily wages for preparing chapaties by Namdeo Shete i.e. present respondent No. 3 as a contractor of present appellant i.e. original respondent No. 2 Bajaj Auto Limited Employees' Consumer's Co-operative Society Limited, she suddenly caught fire and eventually died. Therefore, the compensation was claimed from Bajaj Auto Limited, present appellant i.e. Bajaj Auto Limited Employees' Consumer Cooperative Society Limited and the contractor i.e. Namdeo Shete-present respondent No. 3 to whom the work of preparation of chapaties specifically was allotted.