NATIONAL INSURANCE COMPANY LTD Vs. MALTI DEVI

JUDGEMENT

(1.) M. A. No. 399/2003. This interlocutory application has been filed for substituting the legal heirs of respondent No. 2 (one of the claimants)as mentioned in paragraph-5 of the application, saying that the said respondent No. 2 expired on December 27, 2003.

(2.) IT is submitted that respondents No. 2 and 3 (owners of the vehicle) did not appear in the Court below. Heard. On being satisfied with the grounds shown in the application, the prayer for substitution is allowed. The heirs of deceased respondent No. 2, details whereof are mentioned in paragraph-5 of the application, are allowed to be substituted in his place.

(3.) MA. No. 399/2003: heard Mr. D. C. Ghosh, learned counsel for the appellant Insurance Company, on merits at length. After going through the order dated april 30, 2003 passed by the Commissioner, workmen Compensation, Dhanbad in W. C. Case No. 3 of 2001 (hereinafter referred, to as "the Tribunal"), we find that the Tribunal has considered the materials placed on the records by the parties and has reached to the correct conclusion.