(1.) This is an appeal under Sec. 30 of the Employee's Compensation Act, 1923 by original respondent No. 1 -owner of Maruti car bearing Registration No. MH -24 -C -4163, challenging the judgment and award of the learned Commissioner under the Employee's Compensation Act, Latur, rendered in W.C.A. No. 88 of 2005 on 29.08.2007 between the parties. Respondent Nos. 1 & 2 herein are the original applicants/claimants. Respondent No. 3 herein was respondent No. 2 before the learned Commissioner under the Employee's Compensation Act, Latur. For the sake of convenience, parties shall be referred to in their original capacity.
(2.) Mr. Hansraj Pawar, learned Counsel waives notice for respondent Nos. 1 & 2/original claimants. Mr. S.V. Kulkarni, learned Counsel waives notice for respondent No. 3/Insurance Company.
(3.) Admit on the following substantial question of law: - -