ATARBI KADAR BEDADE Vs. S.V.MOHITE

JUDGEMENT

(1.) The appellants by the present first appeal are challenging the Judgment and Order dtd. 11/3/1999 passed by the Commissioner of Workmens' Compensation, Sangli in Workmens' Compensation Application No. C-46 of 1993 dismissing the claim filed by the claimants.

(2.) The facts leading to the filing of the claim petition in brief are summarised as under:

(3.) One Kedar Mohammed Bedade died on 1/2/1993 in an accident by electrocution. The claimants are the legal heirs of the deceased who have filed the claim petition before the Commissioner of Workmens' Compensation, Sangli (for short "the Tribunal") contending that the accidental death of Late Kedar Bedade has happened in the course of his employment while being employed with respondent Nos. 1 and 2.