VIKRANTH TYRES LTD. NOW KNOWN AS J.K. TYRES AND INDUSTRIES LTD. Vs. SMT. INDIRA, W/O LATE T.E. INDRAJU, KUMARI CHANDINI, D/O LATE T.E. INDRAJU AND CHI. KALAPPA, S/O LATE T.E. INDRAJU

JUDGEMENT

(1.) THIS appeal by the Appellant is directed against the impugned judgment and order dated 14/05/2007 passed in WCA/FC/CR -38/2007 on the file of the Labour Officer and Commissioner for Workmen's Compensation, Mysore District, Mysore, (hereinafter referred to as 'the Commissioner' for short).

(2.) THE Commissioner, by the impugned judgment and order, has awarded a sum of Rs. 3,56,980/ - with interest at 12% p.a., on account of the death of the deceased Sri. T.E. Indraju due to the injuries sustained by him in the course of employment. Being aggrieved by the said judgment and order, the Appellant has presented this appeal to consider the following questions of law:

(3.) WE have heard learned Counsel appearing for the Appellant