SPECIAL OFFICER Vs. G AYYASAMY AND ORS

JUDGEMENT

(1.) The Appellant/Opposite party has preferred the present appeal in C.M.A.No.1401 of 2010, to set aside the order and award dated 30.12.2009, made in W.C.No.152 of 2006, on the file of the Court of Commissioner for Workmen Compensation, Madurai.

(2.) The Short facts of the case are as follows:

(3.) The respondent is his counter had admitted the employment of the applicant's son as a casual labourer and also the murder of the applicant's son by some culprits on 20.11.2000. It was submitted that a case had been registered in Irukkankudi Police Station and that the investigation is going on. It was submitted that an application was sent to the Chief Minister's Special Cell by the management of the concerned bank and the same was forwarded to the District Collector, Virudhunagar for investigation. After the enquiry, the investigation Officer gave a report that the applicants are not entitled for any relief as they are having their own match box office houses and lands. It was submitted that one day salary of the secretaries and Rs.100/- from each employee of the banks in Virudhunagar District was collected by the management under the Group Insurance Scheme, totaling Rs.70,000/- and given to the applicants as compensation. It was submitted that the management also gave employment to the son of the applicants viz., Vinayagamoorthy, who is the brother of the deceased as a Watchman. It was submitted that the applicants had suppressed the above facts and filed the application with ulterior motive. It was prayed to dismiss the application.