LILAWATI DEVI Vs. SUGANDHI DEVI

JUDGEMENT

(1.) Heard Mr. Chanchal Jain, learned counsel for the appellants and Mr. Pratyush Kumar, learned counsel for respondent no.2.

(2.) This appeal was heard on 16/2/2023 and on that day, learned counsel for the appellants has confined this appeal for appellant nos. 1 to 4 and he withdrawn the case of appellant nos. 5 and 6 with liberty to take recourse under the law, which was allowed and, thereafter the matter was heard at length and the judgment was reserved.

(3.) This appeal has been preferred against the order dtd. 11/12/2006 passed by the learned Presiding Officer, Labour Court, Dhanbad in W.C. Case No.17/1996 by which the compensation case filed by the appellants for getting compensation on account of death of workmen Rajendra Yadav and Satya Narayan Yadav has been dismissed.