RAVJIBHAI CHHOTUBHAI WAGHELA Vs. PRASHANT KISAN SHINDE

JUDGEMENT

(1.) Admit. Learned counsel for the respondents waive service. By consent of the parties, the appeal is heard finally.

(2.) This appeal is filed under Section 30 of the Employees' Compensation Act, 1923 and is directed against the order dated 31st December, 2011 passed by the learned Commissioner for Workmen's Compensation and the Judge, 11th Labour Court, Mumbai dismissing his claim and the order dated 19th May, 2012 passed in review application filed by the appellant dismissing his review application. Some of the relevant facts are described for deciding the appeal which are as follows :

(3.) The appellant was claimant before the learned Commissioner. It was the case of the claimant that he was in the employment of respondent no.1 as a Driver of an AutoRickshaw bearing No.MH03R5430.