BLOCK DEVELOPMENT OFFICER, RAMANATHAPURAM PANCHAYAT UNION, RAMANATHAPURAM, RAMANATHAPURAM DISTRICT Vs. MUNEESWARI, W/O. NAMBUSELVAM (LATE)

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant, against the award, dated 26.08.2004, made in W.C. No. 303 of 2001, on the file of Workmen's Compensation Commissioner and Deputy Commissioner of Labour, Madurai.

(2.) The appellant is the second respondent in W.C. No. 303 of 2001. The respondents 1 to 4 are the claimants. The fifth respondent is the first respondent and the sixth respondent is the third respondent in the claim petition.

(3.) Facts of the case: