- (1.) THIS appeal is directed against the judgment and order dated 5-3-1997 passed by the learned Commissioner, Workmen's compensation, Sibsagar in Case No. 9/94 allowing the compensation to the claimant/ respondent on account of accidental death of her husband during the course of employment under the appellant.
(2.) I have heard Mr. G. N. Sahewalla, learned Senior counsel for the appellant. None appears for the respondent/claimant.
(3.) THE substantial question of law that falls for decision in this appeal may be stated as follows:- "whether the learned Commissioner, Workmen's compensation was right in holding that the death of the deceased was caused by an accident arising out of and in course of employment, in terms of section 3 of the Workman's Compensation Act?";