TMT RANI Vs. M. GANESAN

JUDGEMENT

(1.) The Award dated 04.10.2010 passed in W.C.No.338 of 2006 by the Deputy Commissioner of Labour-I, Chennai, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The claim petition was rejected. Thus, the claimants preferred the above Civil Miscellaneous Appeal.

(3.) The claim petition was filed by the appellants under Section 10 of the Workmen Compensation Act, 1923, claiming compensation.