A.VIJAYARANGAHAVAN Vs. R.S.MOHMMEED GOUSE

JUDGEMENT

(1.) The 1st Appellant is the wife of the deceased Sakthivel and the 2nd Appellant is the mother of the deceased. They have come up with the present Civil Miscellaneous Appeal challenging the orders dated 28.09.2016 and 06.03.2017 passed by the Commissioner of Workmen's Compensation viz. Deputy Commissioner of Labour in W.C.No.470 of 2015, seeking enhancement of compensation.

(2.) According to the Appellants, the deceased was aged 24 years at the time of accident and was earning a sum of Rs.10,000/- as monthly wages apart from a sum of Rs.100/- as daily batta.

(3.) It is not in dispute that, the deceased Sakthivel was working as a Cleaner in the vehicle belonging to the 1st Respondent herein. It is also not in dispute that, the deceased died out of and in the course of employment under the 1st Respondent herein.