GANGA DEVI Vs. N H OJHA AND CO

JUDGEMENT

(1.) THIS is a reference under Section 27 of the Workmen's Compensation Act. The question referred to this Court is this: Whether an adopted daughter of a deceased workman can be considered to be a dependant under Section 2 (1) (d) of the Act?

(2.) ONE Suvajdeen was employed in Palechori colliery in Chindwara district. On 22 October 1963 he was killed in an accident arising out of and in the course of his employment. The employer, having admitted his liability to pay compensation under the Workmen's Compensation Act (hereinafter called the Act) deposited Rs. 7,000 as compensation to he paid to the dependant of the deceased.

(3.) SURAJDEEN was unmarried. His parents had predeceased him. He was not survived by any sister, but he left only two brother, Banshi and Brijlal is unmarried. Basehi is married. Ganga Devi is his daughter.