ORIENTAL INSURANCE CO. LTD Vs. PUNNI DEVI

JUDGEMENT

(1.) CMP(M) No.1189 of 2021 As per the office report, the appeal is within limitation. The application is, therefore, dismissed as infructuous.

(2.) Facts:-

(3.) The only ground taken by learned counsel for the appellant/insurer is that deceased Sh. Inder Dev had consumed alcohol on duty and therefore, his dependants/respondents No.1 to 4 were not entitled for compensation amount. I am afraid this ground has no substance in view of Sec. 3(1) of the Workmen's Compensation Act, which reads as under:-