DIRECTOR GENERAL COMBAT VEHICLES AND RESEARCH ESTABLISHMENT AVADI Vs. DEPUTY COMMISSIONER OF LABOUR II MADRAS

JUDGEMENT

(1.) THIS appeal arises out of the order passed by the Deputy Commissioner of Labour II/Commissioner of Workmen's Compensation -II, in awarding a compensation of Rs. 24,192 in W. C. No. B -1/1506/1987 dated 21 -9 -1987, filed by the second respondent herein claiming a compensation for the injuries sustained by her husband alleging that he had sustained injuries in an accident on 11 -5 -1982 during the course of his employment under the appellant herein.

(2.) THE case of the applicant is as follows :

(3.) AGGRIEVED over the said order the opposite party has come forward with this appeal.