P.G.Agarwal, J. - (1.) Heard Mr. S.N. Sarmah, learned senior counsel assisted by Mr. Y.S. Mannan for the Appellant and Mr. M.H. Rajborbhuyan, learned counsel for the claimants/respondents.
(2.) Md. Razek Ahmed, was an employee of M/s Hanuman Plantation Ltd. who died on 14.7.2000. The two claimant petitioners (father and mother of the deceased) filed an application under Workmen's Compensation Act, 1923, before the Commissioner for Workmen's Compensation, Zone-III, Tezpur claiming compensation and by an impugned Order the learned Commissioner, Tezpur directed the present appellants to pay compensation of Rs. 2,70,522/- and hence the present appeal.
(3.) The impugned judgment and order has been challenged by the appellant on the ground 1) that the Commissioner, Tezpur for Workmen's Compensation, had no jurisdiction to entertain the claim and pass the impugned order; 2) that the death of the deceased did not occur during the course of employment.;