P. CHOLARAJA Vs. WORKMEN COMPENSATION COMMISSIONER

JUDGEMENT

(1.) The Writ Petition has been filed challenging the Order passed by the First Respondent in condoning the delay of 6065 days in filing Workmen Compensation-Claim Petition.

(2.) Heard, Mr. M. Dinesh, learned Counsel, for Mr. S. Kumaresan, learned Counsel for the Petitioner, and Mr. G. Mutharasu, learned Counsel for Respondents 2 to 5.

(3.) The learned Counsel for the Petitioner would submit that the Respondents 2 to 5 had filed a Workmen's Compensation Petition before the First Respondent claiming Compensation for a sum of Rs.5,00,000.00 from the Petitioner herein and from the Sixth Respondent. He would further contend that, the claim of the Respondents 2 to 5 are that the husband of the Second Respondent, and the father of the Respondents 3 to 5 one Loganathan was employed as a Loadman in the Petitioner's Lorry bearing Registration No.TCX-7891 and he was drawing Rs.100.00 per day.