SHIPRA BHOWMICK Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THIS is an appeal under Section 30 of the Workmen's Compensation Act.

(2.) IT is directed against the award dated 17. 11. 1987 given by the Commissioner for Workmen's Compensation, Durg, in Case No. 2 W. C. Act/86 (Fatal), dismissing the claim of the appellant.

(3.) FACTS giving rise to this appeal are that: