KOWASALIYA Vs. P.SURESH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award dtd. 20/6/2019 made in E.C.No.84 of 2018 on the file of the Joint Commissioner of Labour - II, Commissioner for Employee's Compensation Court, Teynampet, Chennai - 600 006, by the appellants herein.

(2.) The appellants herein are the applicants in E.C.No.84 of 2018 on the file of the Joint Commissioner of Labour - II, Commissioner for Employee's Compensation Court, Teynampet, Chennai - 600 006, claiming compensation for the death of one Sundar, who is the husband of 1 st appellant, father of the 2 nd appellant and son of the 3 rd appellant, who died during the course of employment on 26/2/2018.

(3.) The Joint Commissioner of Labour - II, Commissioner for Employee's Compensation Court, Teynampet, Chennai = 600 006, considering the pleadings, oral and documentary evidence, held that the said Sundar died only during the course of his employment and directed the 2 nd respondent - Insurance Company to pay a sum of Rs.8,11,640.00 as compensation to the appellants.