SANTI DEVI Vs. DIRECTOR OF HEALTH SERVICES

JUDGEMENT

(1.) The claim petition filed under Section 22 of the Employee's Compensation Act, 1923 (in short 'Act') by the mother of the deceased has been dismissed by the learned Commissioner, Employee's Compensation Act, Rampur Bushahr, District Shimla on 15.03.2021, holding that she had neither any cause of action nor the locus standi to maintain the petition. The widow and minor daughter of the deceased have been held entitled to the compensation amount, being dependent upon the deceased in terms of Section 2(d) of the Act. Aggrieved, instant appeal has been preferred by the mother of the deceased.

(2.) Facts:-

(3.) Heard learned counsel for the appellant and learned Additional Advocate General for respondents No.1 and 2.