HANUMAN BAGH TEA ESTATE Vs. PUNESHWARI KURMI

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 5th March, 1997 passed by the learned .Commissioner, Workmen's Compensation, Sibsagar in Case No. 9/94 allowing the compensation to the claimants/respondent on account of accidental death of her husband during the course of employment under the appellant.

(2.) I have heard Mr. G.N. Sahewalla, learned Senior Counsel for the appellant. None appears for the respondent/claimant.

(3.) The substantial question of law that falls for decision in this appeal may be stated as follows :