PAPPU SINGH Vs. UMI SPECIAL STEEL LTD.

JUDGEMENT

(1.) The present appeal is preferred against the order dated 21.11.2008 passed in Company Appeal No. 2 of 2007, whereby the company appeal filed against the order of the Official Liquidator dated 25.4.2007 has been dismissed, in and by which the learned Single Judge observed that the appellant has not produced any documents in support of their claim.

(2.) The father of the appellants was working in the company as watchman, died on 19.01.1997. This Court vide order dated 26.04.2007 in Company Petition No. 2 of 2002 has passed the order that if any workman has died, the amount may be paid to his legal heirs only after the Official Liquidator is fully satisfied about their genuineness and their claim that they are the only legal heirs. Pursuant to the order of this Court, the Official Liquidator issued notice dated 20/21.02.2007 to Smt. Ramawati Kuar calling upon her to produce the documents in support of her claim, i.e. (1). Appointment letter and Identity Card issued by the Company (2). Provident Fund Contribution Slip (3). E.S.I. Card (4). Pay Slip for last salary drawn or any evidence in proof of last salary drawn and (5). Any further evidence in support of your claim.

(3.) According to the appellant, the mother of the appellants submitted a detailed chart with respect to dues of late Kapildeo Singh upon the company. But the Official Liquidator vide letter dated 25.4.2007 rejected the claim of the mother of the appellants on the ground of non-submission of documentary evidence relating to claim and the same was communicated to the mother of the appellant.