NEW INDIA ASSURANCE CO LTD Vs. S VIJAYALAKSHMI

JUDGEMENT

(1.) BY consent, the main civil miscellaneous appeal is taken up for final disposal.

(2.) THIS Civil Miscellaneous Appeal is filed challenging the order passed in W. C. No. 242 of 2005 dated 12. 4. 2007 passed by the Deputy Commissioner of Labour, Chennai, awarding compensation of Rs. 3,14,285/- to the respondents 1 and 2 herein.

(3.) THE brief facts necessary for disposal of the appeal are as follows: