Kaushal Jayendra Thaker, J. - (1.) Heard Sri Rakesh Bahadur, learned counsel for appellant and Sri Nigemndra Shukla, learned counsel for respondent. None appeared for the owner.
(2.) This First Appeal From Order has been filed under section 30 of Workmen's Compensation Act, 1923 ( hereinafter referred to 'Act, 1923') by The New India Assurance Company Limited, being aggrieved by order dated 9.3.2006 passed by Commissioner, Workmen Compensation Act, 1923 and Assistant Labour Commissioner, Bulandshahar in W.C.A. No.41 of 2003 whereby compensation of Rs.4,42,740/- for the death of the employee employed by the present respondent no.2 now represented by 2/1 was granted.
(3.) Claimant Hoti Lal had passed away during the pendency of this appeal and he has been represented and substituted by his legal heirs there is assassinate dispute amongst the heirs. Claimant preferred WC Case No. 41/03 before Assistant Labor Commissioner, Bulandshahar who decided the said matter .;