NATIONAL INSURANCE CO Vs. NARU DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal has been filed by the Insurance Company under Section 30 of Workmen Compensation Act challenging the order dated 30.09.2011 passed by Workmen Compensation Commissioner/ District Magistrate, Pithoragarh in W.C. Case No. 03 of 2009. This appeal was admitted on the following substantial questions of law:-

(3.) Smt. Naru Devi, mother of the deceased (Mohan Singh Dhami) filed an application under Workmen Compensation Act stating that her only son, who was employed as supervisor with M/s Super Traders and Engineers, Sah Market, Pithoragarh died on 25.11.2006 in accident arising out of and in the course of employment. In the claim petition, Smt. Naru Devi further asserted that at the time of death, her son was 20 years of age and he was getting Rs.3600/- per month as wages and with other allowances he was earning Rs.5,000/- per month. She further stated that she was wholly dependent upon her son as there is no other earning member in the family.