MARIAMMAL Vs. K. KRISHNAKUMAR

JUDGEMENT

(1.) The appellants herein is the petitioner in W.C.No.142 of 2010, filed this petition claiming compensation for the fatal death of his son, while he was employed as a driver under the first respondent lorry bearing registration No.TN-01K-2835. On 22.09.2009 at about 1.30 a.m., the said lorry met with an accident and he died due to the injuries sustained by him. The vehicle was insured with 3rd respondent. So, she claimed compensation from the respondents.

(2.) After full trial, the learned Deputy Commissioner of LabourII, Chennai, awarded compensation. But, with regard to the interest, it was ordered that if the respondent failed to deposit the amount, she can claim interest after 30 days from the default deposit. Aggrieved by the interest portion alone, the petitioner has preferred this appeal.

(3.) Point for Consideration: