Ashok Kumar, J. - (1.) Heard Sri Satya Deo Ojha, learned counsel for the appellants.
(2.) This appeal is filed by the claimants against the judgement and award dated 28th May, 2018 passed by Commissioner, Employees' Compensation/Deputy Labour Commissioner, Meerut Region, Meerut in Employees Compensation Case No. 53 of 2016 whereby the Commissioner, Employees' Compensation has rejected the claim of the claimants.
(3.) By means of the present appeal following substantial questions of law are proposed by the appellant. a. Whether the Employees' Compensation Commissioner was justified in rejecting the claim petition while the deceased died during the course of his employment ? b. Whether the Employees' Compensation Commissioner was justified in not considering the death of the deceased while employee was died due to casual connection during the course of employment ? c. Whether the Employees' Compensation Commissioner was justified in ignoring the casual connection to the death of the deceased which caused the death during the course of his employment ? d. Whether the Employees' Compensation Commissioner was justified in rejecting the claim petition of the claimants while the death of workman arising out of the accident i.e. employee died in casual connection of his employment.;