MAHALAKSHMI Vs. DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) HEARD Both sides

(2.) THE second respondent is a construction worker. It was his claim that he was employed by the third respondent to do a construction work in the house of one Maheswari W/o. Paramasivam situated in Aalamarathu Bus Stop at Perur. While, the second respondent was working on the staircase of the house, it gave away. THE second respondent and one Selvam fell down from 20 ft height and the second respondent suffered injuries. A First Information Report was filed in F.I.R.No.139/2007 dated 12.08.2007 before the Perur Police Station at Perur. Subsequently, the petitioner filed a Workmen's compensation claim before the Deputy Commissioner of Labour in W.C.No.51 of 2008. In that Workmen's compensation case, the second respondent made the third respondent as first opposite party and the petitioner as the second opposite party. THE second opposite party was described as Maheswari W/o. Paramasivam and the address was also given in the W.C.,case as if that person residing near Aalamarathu Bus stop, Siruvani Main Road, Coimbatore.

(3.) IN the order, which is impugned dated 15.12.2009, it is also recorded that the amendment has been allowed on the basis of the consent given by the representative of the opposite party. It is this amendment in changing the name of the petitioner from Maheswari to Mahalakshmi, the petitioner has come forward to file the present writ petition.