M.Y. Eqbal, D.K. Sinha, J. - (1.) No one appears on behalf of the appellants. Counsel for the respondent is present.
(2.) This appeal under Section 30 of the Workmen's Compensation Act, 1923 is directed against the award dated 3rd July, 2003 passed by the Deputy Labour Commissioner-cum-Commissioner, Workmen's Compensation, Santhal Pargana Division, Dumka in W.C. case No. 7/ 2002 whereby a sum of Rs. 3,17,685/- has been awarded to the claimant.
(3.) From the judgment and award it appears that the claimant-respondent is the widow of the deceased and she has seven children who are all dependants on her. The claimant filed claim case for grant of compensation on the ground that her husband, late John Murmu was in the service of the appellant and he died during the course of employment.;