R.GEETHABANU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Claim petitioners are the appellant herein seeking enhancement of compensation awarded in W.C.No.311 of 2008.

(2.) This Civil Miscellaneous Appeal against the award passed in W.C.No.311 of 2008 dtd. 21/3/2014 passed by the Deputy Commissioner of Labour, Madurai.

(3.) The claim petitioners are the legal representatives of Ramachandran, who worked as driver under the respondent, namely, the Commercial Tax Officer, Government of Tamilnadu. While on duty, on 25/3/1998, he succumbed to injuries in the road accident in collision with his Zeep and Lorry. The manner of the accident and the factum of the accident are not in dispute.