EXECUTIVE ENGINEER Vs. AFSARIBEGUM W/O AHMEDHUSSAIN

JUDGEMENT

(1.) This is an appeal preferred by the employer being aggrieved by the award passed by the learned Commissioner of Workmen's Compensation and Civil Judge, Senior Division, Nanded in Workmen's Compensation F.A.No.12 of 1987 decided on 30th December, 1991.

(2.) Briefly stated it is case of the respondents that respondent No.1 is widow and respondent Nos. 2 to 4 are minor children of deceased Ahmed Hussain. Ahmed Hussain was working for appellant No.1 at Barul Magazine as Watchman. He had been in employment of respondent No.1 from 9th December, 1982 and at night of 26th & 27th March,1982, while he was on night duty as Watchman, he died. Dr. Jadhav performed autopsy and found cause of death to be pulmonary infarction due to acute antrio lateral bio cardial infarction.

(3.) The learned A.G.P. Shri Tele argued that the deceased was a casual labourer working on daily wages. However, Adv. Shri Sarvadnya for the respondents pointed that the deceases was working as a Watchman from 1982. Not only that, he was transferred and posted at Barul Magazine on 11th February, 1986.