Prakash Shrivastava, J. - (1.)Heard on the question of admission.
(2.)This appeal under Section 30 of the Workmen Compensation Act is at the instance of the insurance company challenging the award of Commissioner for Workmen's Compensation dated 6/1/2012 whereby the respondents/claimants have been found entitled to the compensation of Rs. 3,26,140/- alongwith interest.
(3.)In brief respondents no. 1 & 2 had filed the claim petition with the plea that their father Ravi Patel was employed as driver in dumper No. MP-20-G-6381 by respondent no.3 and for last few days, the work was going on in Mohas Canal in which deceased was working day and night and on 25/3/2002 during course of working, he had suffered from chest pain and was taken to hospital where he had died of heart failure. A compensation of Rs. 3,50,000/- was claimed. The respondent no. 3 had not filed any reply therefore, the right to file reply was closed.