Pushpendra Singh Bhati, J. - (1.) With the consent of the learned counsel for the parties, the matter is finally heard.
(2.) This misc. appeal has been filed by the appellant insurance company claiming the following reliefs:- "It is, therefore, most respectfully prayed that this appeal may kindly be allowed and the impugned judgment and award dated 4.8.2006 passed by learned Commissioner Workmens' Compensation, Chittorgarh in W.C. case No. 6/04may kindly be quashed and set aside."
(3.) The unfortunate accident happened on 15.12.2003 when the deceased Raju went to switch off the generator and he got entangled in the machine, as a result whereof, he died.;