A. SUBRAMANI Vs. THIRU A. PANDURANGAM

JUDGEMENT

(1.) The Award dated 01.08.2008 passed by the Deputy Commissioner of Labour-I, Chennai in WC No.484 of 2006, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The substantial question of law mainly raised in the present Civil Miscellaneous Appeal is that when the employer-employee relationship was proved, the liability was fixed on the employer instead of fixing the liability on the second respondent-Insurance Company.

(3.) The claimant preferred the present Civil Miscellaneous Appeal questioning the fixation of liability on the employer instead of fixing the liability on the second respondent-Insurance Company as per the policy.