SHEENA SAJI Vs. ALEXANDER MATHEW SON OF MATHEW

JUDGEMENT

(1.) THIS Appeal is by the claimants in a workmen's compensation case. They are the legal representatives and dependants of the driver of a goods vehicle. He died in an accident. The Commissioner fixed and awarded compensation with statutory interest under Section 4A of the Workmen's Compensation Act, 1923.

(2.) THE Appeal is filed raising two grounds.

(3.) WE see that the impugned award to the extent as it does not grant reliefs as noted above is contrary to law.