UNITED INDIA INSURANCE CO. LTD. Vs. SEETHAMMAL

JUDGEMENT

(1.) These appeals arise out of the order made in W.C.No.80 of 2011 by the Deputy Commissioner of Labour II, Chennai, dated 31.08.2012 in his capacity as the Commissioner for Workmen's Compensation, in and by which, an award for a sum of Rs.8,66,120/- together with interest at 12% p.a. from the date of expiry of 30 days from the date of occurrence till the date of payment, has been ordered.

(2.) Questioning the quantum of compensation awarded by the Deputy Commissioner of Labour, the United India Insurance Company Ltd., as appellant has come forward with CMA No.1582 of 2012, whereas, being not satisfied with the quantum of said compensation, the claimants, as appellants have come forward with CMA No.2121 of 2014, seeking for enhancement together with interest from the date of accident.

(3.) The deceased V.Krishnamurthy, was working as a Driver for a Trailer Lorry bearing Registration No.TN-2-BU-9321 belonged to one G.Kandasamy. On 12.12.2010, he loaded container in the trailer lorry at Ponneri and proceeded to Madras along with Cleaner Subburaj and when they reached at Madarasan Company, Vandalur, the lorry came to contact with an electric live wire, due to which, the driver Krishnamurthy died of electrocution. The legal representatives of the deceased, who are the parents of the deceased, filed a claim petition under Section 10(1) & 4-A of the Workmen Compensation Act, before the Commissioner for Workmen's Compensation II, Chennai Labour Court, claiming compensation at Rs.10,00,000/- with interest at 12% p.a. from the date of accident.