RAYMOND SHOWROOM Vs. SEKAR

JUDGEMENT

(1.) Feeling aggrieved with the Order, dated July 20, 2022 passed by 'the Commissioner for Workmen Compensation (Joint Commissioner of Labour 1) Teynampet, Chennai' [henceforth 'Commissioner' for brevity] in E.C. No.107 of 2018, the Second Respondent therein, namely Raymond Showroom, has preferred this Civil Miscellaneous Appeal.

(2.) For the sake of convenience, the parties will hereinafter be referred to as per their array before the Commissioner.

(3.) It is the case of the Applicant that the deceased-Thiagarajan is his younger son and he has been working as a Employee under the First Opposite Party. The 1st Opposite Party carrying on his business of Air Conditioner (AC) service in and around Chennai by engaging the applicant's son-Thiagarajan as helper to carry out AC Services.