Section 3(2) in The National Environment Tribunal Act, 1995
(2)In any claim for compensation under sub-section (1), the claimant shall not be required to plead and establish that the death injury or damage in respect of which the claim has been made was due to any wrongful act, neglect or default of any person. Explanation.—For the purposes of this section,—(i)“workman” has the meaning assigned to it in the Workmen’s Compensation Act, 1923;(ii)“injury” includes permanent total or permanent partial disability or sickness resulting out of an accident.
