ICICI LOMBARD GENERAL INSURANCE CO. LTD Vs. JAYANTHI

JUDGEMENT

(1.) Challenging the Order, dated January 5, 2022, passed by 'the Commissioner of Labour - II/Joint Commissioner of Labour-II, Chennai' [henceforth Commissioner for brevity] in E.C. No.125 of 2016, the Second Respondent therein, namely ICICI Lombard General Insurance Company Limited, 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. Petitioners' case:

(3.) First Petitioner is the Wife of the deceased - G.K. Ramesh; Second and Third Petitioners are his Parents; and Fourth and Fifth Minor Petitioners are his Children.