G. VELUMANI Vs. D. GANESAN

JUDGEMENT

(1.) The Award dated 18.12.2013 passed in W.C.No.195 of 2011 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The Substantial Question of law raised in the present appeal is that the monthly income fixed by the Deputy Commissioner of Labour is in violation of the Central Government Notification issued on 31.05.2010. This apart, the interest also not granted in accordance with the provisions of the Statute.

(3.) The claimant is the appellant and the Claim Petition was filed due to the accident occurred on 07.11.2010 at about 12.00 p.m., when the deceased was engaged as Driver in the Mini Door Auto bearing Reg.No.TN28/P-0600 belongs to the 1 st respondent. The Claim Petition was adjudicated. The Deputy Commissioner of Labour arrived a conclusion that the factum regarding the accident was established and the said accident occurred during the course of employment. Accordingly, the compensation was fixed.