Jammu & Kashmir High Court
Oriental Insurance Co. Ltd. vs Kulwant Singh And Ors. on 15 November, 2017
Author: Alok Aradhe
Bench: Alok Aradhe
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CIMA No.301/2009, MP No.434/2009
Date of order: 15.11.2017
Oriental Insurance Co. Ltd. V. Kulwant Singh & Ors.
Coram:
Hon'ble Mr. Justice Alok Aradhe, Judge
Appearing counsel:
For Petitioner/appellant(s) : Mr. Baldev Singh, Advocate.
For respondent (s) :
The appeal is admitted on the following substantial question of law:
i) Whether the finding recorded by the Commissioner, Workmen's Compensation that the claimant, the father of the deceased, is perverse in the state of evidence on record?
ii) Whether an adopted son would be covered under Section 2 of the Workmen's Compensation Act, 1923?
Issue notice to the respondents. The same is made returnable within four weeks.
List on 05.03.2017.
(Alok Aradhe) Judge Jammu 15.11.2017 Surinder Page 1 of 1