BANO DEVI Vs. RASHILU DEVI AND ORS.

JUDGEMENT

(1.) In this appeal filed under Sec. 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as the Act), petitioner has assailed the impugned order dated 07.08.2007, passed by Commissioner under the Workmen's Compensation Act, 1923, Sundernagar, District Mandi, H.P., in File No. 2, titled as Smt. Rashilu Devi Versus Secretary, Self Help Group Bhaterh & another.

(2.) Appeal stands admitted on the following substantial questions of law: -

(3.) The issue which arises for consideration in the present appeal is as to whether in the absence of lodging of any claim, a widow of the deceased employee, only on account of her subsequent remarriage, is precluded from receiving compensation so determined by the Commissioner (Workmen's Compensation), in a petition filed by another dependant -her mother in law.