UNITED INDIA INSURANCE COMPANY LTD Vs. KULDEEP

JUDGEMENT

(1.) Vide the instant appeal, the appellant has challenged the impugned award dated 07.05.2012 whereby the learned Tribunal has awarded compensation in favour of the respondents/claimants.

(2.) Counsel appearing on behalf of the appellant has argued only on the ground that the learned Tribunal has awarded the compensation contrary to the case of Smt. Sarla Verma & Anr. Vs. Delhi Transport Corporation & Anr., 2009 6 SCC 121, by considering the brothers and sisters of the deceased as dependents.

(3.) Learned counsel has submitted that moreover in a case of Devi Dutt & Others v. Manish Sharma & Others MAC App. 753/2010 decided on 19.04.2012 whereby, while relying on National Insurance Company v. Meghji Naran Sortiya & Ors., 2009 2 ACC 289, it was held that if the claimants fail to produce any evidence of dependency, then the claim cannot be granted in their favour being dependents.