IRSHAD ALI Vs. RAJAN KUMAR

JUDGEMENT

(1.) Heard Sri S.D. Ojha, learned counsel for the petitioners and Smt. Archana Singh, learned counsel appearing for the Indian Oil Corporation.

(2.) The petitioners are aggrieved on account of non-payment of compensation due to the death of the daughter of the petitioner no. 1 in an accident which occurred on an explosion of a gas cylinder at a Chaat Stall.

(3.) The accident was reported to the police but it does not appear to have been intimated to the respondent-Corporation. The fact with regard to the status of the utilisation of a gas cylinder by a Chaat Stall and its legal liability in the event of an accident is a factual dispute.