RAJ PAL Vs. VIKRAM AND ORS

JUDGEMENT

(1.) This revision petition is directed against the order dated 7.9.2009, passed by the learned Commissioner under Workmen's Compensation Act, 1923, Karnal, vide which Sh. Rattan Lal was appointed as guardian of the minors to contest the application.

(2.) Rattan Lal brother of the grandfather of the minors, moved an application for being appointed as guardian, in view of the fact that the natural guardians, of the claimants were no more. The case pleaded in the application was, that the children are at present looked after by Sh. Rattan Lal, therefore, he be permitted to be appointed as guardian to contest the claim.

(3.) The application was opposed, by taking a stand that the applicant does not come within the definition of the guardian, and the minors were, in fact, living with their uncle Sube Singh.