MANAGING DIRECTOR, NATURAL SUGAR & ALLIED INDUSTRIES LTD. Vs. MANISHA W/O RAMDHAN JADHAV

JUDGEMENT

(1.) The appellant impugns judgment and order dtd. 8/5/2023 passed by Commissioner for Employees Compensation and Judge Labour Court at Latur in Application (W.C.A.) No.111/2017. The respondent no.1 has also filed Cross Objection assailing findings of Commissioner recorded in impugned judgment. (Hereinafter, parties are referred to by their original status for the sake of convenience and brevity).

(2.) Brief facts of case are as under:

(3.) The respondent no.1-Natural Sugar and Allied Industries Ltd. filed written statement contending that on 10/5/2016, Ramdhan was absent from duty. There is no causal connection between his accidental death and employment. In alternate, they contend that they had obtained Employees Compensation Cover from respondent no.2-Insurance Company, who accepted liability to pay compensation.