PALANIRAJ Vs. USHA

JUDGEMENT

(1.) This Appellant/1st respondent has filed this Civil Miscellaneous Petition to set aside the order, dtd. 30/4/2012 passed by the learned Deputy Commissioner of Labour, Tirunelveli, in W.C. No. 39 of 2008.

(2.) The respondents 1 to 4/petitioners 1 to 4 have filed W.C. No. 39 of 2008 for compensation for death of the husband of R-1, who died in an accident while he was in service.

(3.) Since the deceased had not possess valid driving licence lead to violation of insurance policy, the learned Deputy Commissioner of Labour, Tirunelveli, ordered the R-2/insurance company in W.C. No. 39 of 2008 to pay the compensation and recovery the amount from R-1/appellant/owner of the vehicle.