SARAL SRIVASTAVA,J. - (1.) Heard learned counsel for the parties.
(2.) The present appeal is directed against the judgment and order dated 21.11.2005 passed by Commissioner Workmen's Compensation Act , 1923 and Deputy Commissioner Meerut, in Case No. W.C.A. 128 of 2003, whereby the Commissioner has partly allowed the claim petition of Somdatt Sharma- respondent no. 1.
(3.) The brief facts of the case are that the respondent no. 1 instituted a claim petition before the Commissioner Workmen's and Deputy Labour Commissioner, Meerut claiming compensation for the death of his son Arun Kumar.;