NATIONAL INSURANCE CO LTD Vs. GAYATRI NANDA

JUDGEMENT

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

(2.) The deceased was working as driver in a bus bearing registration No. OAU 2561 and died in an accident arising out of and in the course of employment. Claim application was filed by respondent No. 1 as daughter and respondent No. 2 as brother of the deceased. The owner did not file any written statement. The insurer filed written statement challenging the averments made in the claim application and called upon the claimants to prove their entitlement by producing the succession certificate.

(3.) During the enquiry before the Workmen's Compensation Commissioner (hereinafter referred to as 'the Commissioner') evidence was adduced on behalf of the claimants to show that claimant No. 1 was the natural daughter of the claimant No. 2 and was adopted by the deceased.