AMUTHA Vs. THALAPPAKATTI HOTELS PVT LTD

JUDGEMENT

(1.) Seeking enhancement of compensation, Appellants herein, who are the parents of the deceased workman, have come up with the present Appeal, challenging the order dated 04.04.2019 passed by the Joint Commissioner of Labour-I, Chennai in E.C.No.76 of 2016 .

(2.) According to the Appellants/Claimants, their son, the deceased Suryaprakash was working as a Delivery Boy in the 1st Respondent/Hotel and that, he died out of and in the course of employment. Before the Authority, the Appellants claimed that the deceased was earning a sum of Rs.20,000/- as monthly salary, apart from Rs.250/- as daily batta.

(3.) The Authority, taking note of the age of the deceased as '19' at the time of accident on 01.07.2016 and fixing his monthly income at Rs.8,000/-, awarded a sum of Rs.9,00,880/- as compensation to be payable to the legal heirs of the deceased, together with interest at 12% per annum from the date of accident till the date of deposit, apart from Rs.5,000/- towards funeral expenses.