JAIDEVI GANESH BIND Vs. UNION OF INDIA

JUDGEMENT

(1.) The heirs and legal representatives of the deceased railway porter filed their claim before the learned Workmen's Compensation Commissioner and Judge, First Labour Court, Mumbai, who held that the deceased was not a workman in the impugned judgment dated 10.8.2006.

(2.) The learned Commissioner and Judge in the impugned judgment has held that deceased was not a licensed porter.

(3.) That judgment is challenged in this appeal.