MANAGING DIRECTOR, ERODE Vs. P. THANGARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the order, dtd. 14/2/2011, made in W.C.No.148 of 2008, on the file of the Workmen's Compensation Tribunal, (Deputy Commissioner of Labour), Dindigul. The appellant herein is the respondent and the respondent herein is the petitioner before the Workmen's Compensation Tribunal, (Deputy Commissioner of Labour), Dindigul.

(2.) Brief substance of the petition filed by the petitioner, in W.C.No.148 of 2008, is as follows:

(3.) Brief substance of the claim petition, in W.C.No.148 of 2008, is as follows: