RADHAKRISHNA ESTATE SIDDHAPUR KODAGU DISTRICT Vs. MARY

JUDGEMENT

(1.) this appeal is under Section 30 of the Workmen's Compensation Act, 1923 (for short 'the act'). Notice was ordered for the respondent and she is represented.

(2.) by taking consent of the learned advocates, the appeal is heard on its merits and the following order is passed.

(3.) an important question that requires determination in this appeal is: "whether the maxim actio personalis moritur cum persona is applicable to claims arising under the Workmen's Compensation Act, 1923?"