UNITED INDIA INSURANCE COMPANY LIMITED Vs. CHINNU VENKATAMMA

JUDGEMENT

(1.) THOUGH this appeal is posted for considering the application for delay in filing the appeal, with the consent of the learned Counsel on both sides, it is heard finally.

(2.) THIS appeal is filed by the Insurance Company challenging the order dated 8/5/2007 in WCA No.28/2006 passed by the W.C. Commissioner, Gulbarga.

(3.) PER contra, learned Counsel for the caveator/respondent No.l submits that respondent No.l is the unmarried sister of the deceased and therefore she was entitled to receive the compensation as dependent under the provisions of the W.C. Act and hence, the appeal be dismissed.