KOLA DEVI Vs. NEW INDIA ASSURANCE CO.

JUDGEMENT

(1.) Heard Sri S.N. Babulkdar Sr. Advocate assisted by Sri Tumul Nailwal Counsel for the appellant and Sri P.C. Maulekhi Counsel for the respondent No. 2.

(2.) The claimant -appellant has filed a claim petition before the Workmen Compensation Commissioner, Chamoli for grant of compensation on account of death of her son in a motor vehicle accident.

(3.) Feeling aggrieved the claimant has preferred the present appeal.