RAJALAKSHMI Vs. MESSERS INDIA CEMENTS LIMITED, ARIYALUR DISTRICT

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the 2nd respondent.

(2.) Aggrieved by the dismissal of the claim petition, the present appeal is filed by the claimants.

(3.) On perusing the impugned order and the claim petition, this Court finds that the Tribunal has dismissed the claim petition on the ground that the deceased was responsible for the accident and therefore, his dependants are not entitled for any compensation. However, at the same time, the Tribunal has also recorded that no eye witness to the accident was examined and the criminal case against the offending vehicle driver is still pending.