ORIENTAL INSURANCE CO LTD Vs. SHYAMSUNDAR ROHIDAS

JUDGEMENT

(1.) THE ,insurer has filed this appeal under Section 30 of the Workmen's Compensation Act (hereinafter referred to as the 'Act').

(2.) CLAIMANTS -respondents 1 and 2 are the parents of the deceased. The deceased while working as a Coolie in the truck belonging to present respondent No. 3 met with an accident on 21.5.1998 and died subsequently. In the claim application filed by the parents they claimed that they were dependent upon the deceased who was receiving a sum of Rs. 1,200/ - per month as wages and Rs. 25/ - per day towards fooding allowance. It was further claimed that the deceased was aged 19 years at the time of the accident.

(3.) THE insurer while generally denying the allegations made in the claim application called upon the claimants to give strict proof of the same.