(1.) THIS appeal arises out of a claim under Workmen's Compensation Act and the sole question to be considered is whether the deceased workmen had met with the accident arising out of and in the course of their employment. The learned Commissioner under the Workmen's Compensation Act held that the accident had not occurred out of and in the course of the employment of the workmen concerned and consequently dismissed the claim of their dependents.
(2.) THE present appeal is directed against that decision.
(3.) RAMDAS , the father of Dhannalal and Sushila Bhagwanti wife of Premlal for herself and as the guardian of their minor children have submitted separate petitions for compensation.