DISTRICT ANIMAL HUSBANDRY OFFICER Vs. CHHAYA

JUDGEMENT

(1.) This appeal is filed against the judgment and order passed in Workmen's Compensation Application (F) No. 4 of 2006 on 11/3/2010 by the Commissioner for Workmen's Compensation, Labour Court, Buldhana. The appellant is original nonapplicant No.1, respondents No. 1 to 4 are the original applicants/claimants and respondent No.5 is original nonapplicant No.2. The facts giving rise for filing of this appeal may be stated in brief as under.:

(2.) I have heard Shri D. A. Sonwane, learned Counsel for the appellant, Shri Manoj Kariya with Ms Rani Nitnaware, learned Counsel for respondents No.1 to 4 and Shri M. A. Kadu, learned A.G.P. for respondent No.5.

(3.) This appeal gives rise to a substantial question of law and therefore it stands admitted on the following substantial question of law.: Whether the Workmen's Compensation Commissioner and Labour Court, Buldhana was in serious error in holding that deceased Dilip was in the employment of the appellant