BISHNO DEVI Vs. NEW INDIA INS. CO. LTD.

JUDGEMENT

(1.) The appeal is of the year 2008.

(2.) Legal heirs of the deceased claimant who filed an application before the Tribunal to bring them on record as legal representatives of the deceased claimant are before this Court consequent to the Tribunal dismissing their application for impleadment.

(3.) The injured-claimant-Sohan Lal s/o Kair Chand aged 45 years at the time of filing of the claim petitioner suffered injuries in the accident and filed claim for compensation. Pending adjudication, interim award was passed in the sum of Rs. 25,000.00 and that was paid over to the claimant and pending the claim he died. The legal heirs are wife-Bishno Devi aged 50 years, sons-Ram Pal aged 32 years; Parshotam Lal aged 17 years, Shailander aged 15 year; and a daughter-Sudesh Devi-aged 28 years. Their application apparently was very vague and on objection by the counsel for Insurance Company, the application was rejected by the Tribunal stating that even in a case of plea of Loss of Estate, some pleadings should be there. Since the application was filed in vague manner, the Tribunal rejected it. Aggrieved therewith the present appeal has been filed.