Mahesh Chandra Sharma, J. - (1.) THIS appeal has been filed against the judgment and award passed by Workmen Compensation Commissioner. The facts of the case are not being repeated here in this appeal as the same have been quoted in the judgment and award passed by the learned Commissioner, except wherever necessary.
(2.) AFTER hearing both the sides, the learned Commissioner decreed an amount of Rs. 4,84,280/ - as compensation in favour of claimant and against the non claimants. The Insurance Co. has filed the aforesaid appeal challenging the quantum of compensation.
(3.) LEARNED counsel for the Insurance Co. has contended that there was no document whatsoever produced by the claimant to show the existence of relationship of employer and workman between the respondent no. 2 and deceased, or that he died during the course of employment, as such the provisions of the Act of Workmen Compensation Act, 1923 are not attracted and the impugned award being without jurisdiction is liable to be quashed.;