LAJJAWANTI WD/O ROOPCHAND Vs. HARYANA ROADWAYS

JUDGEMENT

(1.) THIS is claimants' appeal directed against the order of the Commissioner under the Workmen's Compensation Act. Deceased, Roop Chand, was working as a Driver with the respondent. During the course of his employment with the respondent-Haryana Roadways, he died while on duty. The respondent did not pay any compensation to the claimants although the deceased died during the course of his employment with the respondent. This led to the filing of a claim application by the claimants before the Commissioner, Workmen's Compensation Act, Ballabhgarh.

(2.) THE claim of the claimants was denied by the 1 respondent who stated that the workman had not died due to any disease which could be said to be connected with his employment. On the pleadings of the parties, the following issues were framed by the Commissioner :

(3.) WHETHER the applicants are entitled for claim compensation. If so to what amount?