UNITED INDIA INSURANCE CO LTD Vs. RUDRAMMA

JUDGEMENT

(1.) THIS appeal has been filed against the judgment and award passed by the Workmen's Compensation commissioner, Hubli, in WLA-F-3 of 1989 dated 27. 9. 1990. The claimant in the proceedings before the Workmen's Compensation Commissioner is the sister of the deceased workman who was a bachelor.

(2.) THE claimant has submitted before the Commissioner that she was wholly dependent on the deceased, although she is married. Her husband is not keeping good health and, therefore, she has sought for compensation as a dependant.

(3.) THE respondent No. 1 has remained absent despite issuance of notice by paper publication.