JOTHI Vs. K. P. SARASWATHI

JUDGEMENT

(1.) The Award dated 20.02.2017 passed in W.C.No.223 of 2015 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The claimants are the appellants and the application filed under the Workmen Compensation Act was rejected and challenging the said rejection, the present appeal is filed.

(3.) The Substantial Questions of law raised in the appeal on hand is that whether the Deputy Commissioner of Labour is right in not appreciating the evidences placed by the appellants; Whether the Deputy Commissioner of Labour is correct in dismissing the application though the appellants have proved that the deceased drove the vehicle from Delhi to Madurai and the accident occured during the course of employment; Whether the Deputy Commissioner of Labour is right in not considering the fact that the Workmen Compensation Act is a welfare legislation.