S. NATARAJAN Vs. R. PANDIAN

JUDGEMENT

(1.) The Award dated 22.09.2008 passed in W.C.No.611 of 2006 by the Deputy Commissioner of Labour-II, Chennai, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The first respondent one Mr.R.Pandian filed the claim petition, seeking compensation under Section 22 of the Workmen Compensation Act, 1923.

(3.) The first respondent/applicant is the son of the deceased Tmt.Sulochana, who died on 30.05.2006 during the course of her employment, more specifically, while she was working under the appellant. The mother of the first respondent, at the time of her death, was aged about 38 years. The first respondent is a differently abled person and sole legal heir as well as the dependent of the deceased.