P.RAMACHANDRAN Vs. M.AMUTHA

JUDGEMENT

(1.) The revision petition has been filed questioning the order in I.A.No.13 of 2017 in E.C.No.122 of 2018 on the file of the Legal Officer of Workmen Compensation / Joint Commissioner of Labour at Vellore.

(2.) The present petitioner is aggrieved by the order dtd. 25/10/2018 passed in the said I.A.No.13 of 2017, whereby the Joint Commissioner of Labour had condoned the delay of 1377 days in filing the claim petition.

(3.) The short facts of the case are that the deceased / workman was driving the Tractor belonging to the first petitioner herein bearing registration No.TN-32-C-9830. At that time, owing to sudden jolt the deceased fell down from the Tractor and the wheels of the Tractor ran over his head causing death.