BALDEV KRISHAN ANAND Vs. SAVITA DEVI AND ANOTHER

JUDGEMENT

(1.) Compensation was awarded by the Commissioner under the Workmens' Compensation Act for the death of Mukesh Kumar who had admittedly committed suicide.

(2.) Learned counsel for the appellant and respondent No.2 argued that it was the case of the claimant herself that Mukesh Kumar had committed suicide and, therefore, no compensation was required to be awarded as the law is for compensating for 'accident' as per Section 3 of the old and new Act both.

(3.) It was further contended by both the counsel that even employment of the deceased under the appellant was not proved and also respondent No.2 was not the insurer of the appellant as it is M/s Oriental Insurance Training College and not the Insurance Company, which was party.