NEW INDIA ASSURANCE COMPANY LTD. Vs. KOGGA

JUDGEMENT

(1.) After hearing learned counsel for the parties and keeping in view the amount involved in the present appeal, we do not wish to interfere with the impugned judgment. The appeal is accordingly dismissed, however, leaving the question of law open.

(2.) Before parting with the order, this Court would like to mention that on 24/8/2023, this Court had passed the following order:

(3.) The Employee's Compensation Act was enacted in the year 1923. The definition of word 'dependent' as noticed in the above referred order, in Sec. 2(1)(d)(iii)(d) means 'a minor brother or an unmarried sister or a widowed sister if a minor'. In the present time, no one will normally find a widowed sister who is a minor, especially after enactment of the Hindu Marriage Act, 1955.