NEW INDIA ASSURANCE COMPANY LIMITED Vs. ANAND PAL

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr. Aditya Kumar, learned counsel appearing for the appellant (Insurance Company). Also heard Mr. Ashok Kumar Sharma, learned senior counsel appearing for the respondents (claimants).

(3.) It is pointed out on behalf of the Insurance Company that the respective claimant Nos. 1, 7 and 11 - Anand Pal, Satish Kumar and Sanjay Kumar, who are brothers of the deceased victim, could not be said to be dependent, on the earnings of the victim. Mr. Kumar points out that the three are older married brothers with their respective children and although occasional help could be provided by the deceased for his family members, that cannot alter their status to that of dependents, entitled to claim compensation.