ARVIND KUMAR JAISWAL Vs. SANGITA W/O SANTOSH

JUDGEMENT

(1.) BEING aggrieved by the order dated 20/05/05 passed by Commissioner for Workmen's Compensation, Labour Court, Indore in Case No.13/99 WCF whereby claim petition filed by respondents was allowed and compensation of Rs.2,11,790/- was awarded, present appeal has been filed.

(2.) SHORT facts of the case are that the respondents filed a claim petition alleging that the deceased Santosh was husband of respondent No.1 and father of respondent Nos. 2 & 3 and was earning Rs.3,000/- per month as salesman and was in the employment of appellant. It was alleged that at the relevant time deceased was working on the country made liquor shop of appellant at village Girota. It was alleged that in a quarral Santosh was murdered in the course of his employment. It was prayed that the claim petition be allowed and compensation be awarded. The claim petition was contested by the appellant on various grounds and it was prayed that the claim petition be dismissed. After framing of issues and recording of evidence learned Court below allowed the claim petition filed by respondents and awarded compensation as stated above, against which present appeal has been filed.

(3.) LEARNED counsel for the respondents submits that after due appreciation of evidence learned Court below allowed the application filed by respondents and awarded the compensation. Since no substantial question of law is involved in the appeal, therefore, appeal cannot be entertained on merits and the same be dismissed.