LAWS(MAD)-2010-3-198

AMUTHA Vs. DEPUTY COMMISSIONER OF LABOUR

Decided On March 08, 2010
AMUTHA Appellant
V/S
DEPUTY COMMISSIONER OF LABOUR Respondents

JUDGEMENT

(1.) THE petitioner is the wife of the deceased Shakthivel who was was working as an Electrician in the 4th respondent factory. Since her husband died during the course of his employment in the 4th respondent factory, the petitioner filed a claim petition in W.C.No.278 of 2004 before the 1st respondent claiming compensation under Workmens Compensation Act against the 4th respondent.

(2.) THE 1st respondent after considering the claim petition and the defence raised by the 4th respondent passed an order dated 30.01.2008 directing the 4th respondent to pay a compensation of Rs.3,12,534/- with interest at 12% p.a. from 09.01.2004 and Rs.2,500/- towards Funeral expenses within a period of 30 days. But the 4th respondent did not comply with the order passed by the 1st respondent. Hence the petitioner has again made an application before the 1st respondent on 24.12.2004 for recovery of the above said award amount under the Revenue Recovery Act.

(3.) HEARD the submissions made by the learned counsel for the petitioner and learned Government Advocate and perused the averments made in the writ petition.