ZATIUN BEGUM Vs. SECRETARY FORESTS

JUDGEMENT

(1.) THIS appeal under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as the Act) has been filed against the order of the Commissioner, Workmen's Compensation, Chamba in Case No. 12/VIII/92 decided on 20.3.1996 dismissing the application for grant of compensation filed by the present appellant.

(2.) WHEN the appeal was admitted on 15.11.1996 no substantial question of law was framed. Even with the grounds of appeal no substantial questions of law have been mentioned. Therefore, the following substantial questions of law are framed at the time of hearing of the appeal:

(3.) ON the other hand Mr. J.S. Guleria, learned Law Officer has submitted that adoption is not recognized in Islam, therefore, not permissible amongst Mohammedans. He also submitted that the appellant has failed to plead or prove the custom permitting adoption amongst Muslims of the area.