NATIONAL INSURANCE COMPANY Vs. KULSUM KHATOON

JUDGEMENT

(1.) The instant appeal is preferred under Sec. 30(1) of the Workmen's Compensation Act by the National Insurance Company against the award dtd. 17/2/2011 passed in W.C. Case No. 46/1999 by the Commissioner Workmen's Compensation Act, Hazaribagh, whereby and whereunder a compensation of Rs.1,35,560.00 has been awarded in favour of the claimants.

(2.) The award has been assailed on the following substantial question of law:- 1. Whether the relationship of employee and employer has been established between the deceased and the claimants were having relationship of son and father? 2. Whether the impugned order suffers from wrong appreciation of provisions of Act?

(3.) It is also averred that the deceased had gone missing with the Truck bearing registration No. BFDVI-8451 on 27/8/1995 whereas the case was registered on 5/1/1997 under Ss. 364 and 379 of the IPC. The police submitted charge-sheet with the finding that the case to be true without any clue thereafter the claim case was filed under Sec. 30(1) of the Workmen's Compensation Act.