KHAIRUNNISA Vs. RUKSANA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondents.

(2.) Admit. Taken up for final hearing with the consent of the parties. The learned counsel for the respondents waives notice.

(3.) One Mannan Sheikh died on 28- 02-2003 during the course of his employment. Thereafter the employer deposited the amount of compensation with the Commissioner of the workmen's Compensation at Bhandara. Khairunnisa (the present appellant) and Ruksana (respondent no. l) led their claims to the said amount. Respondent no. 1 claimed that she was the second wife of the deceased. By common order dated 29-10-2004 below the applications moved by the appellant and respondent no. 1, the learned Judge of the Labour Court, Bhandara granted equal share in the compensation to the appellant and respondent nos. 1 to 3. The present appeal is directed against the said order.