PERIYANNAN Vs. K. UDHAYAKUMAR

JUDGEMENT

(1.) The claimants are the appellants, who are the parents of the deceased employee.

(2.) The deceased Ramadass was 25 years old and he met with a motor accident and died on 30/4/2013. He was employed as a driver for an auto bearing Registration No.TN-07-BH-7500 belonging to the first opposite party / first respondent for five years on a monthly salary of Rs.8,000.00 per month in addition to Rs.150.00 as batta per day. He died, when a car bearing registration No.TN-06-F-8530 collided with the auto and he sustained fatal injuries. It is stated that the said accident took place during the course of employment and the claimants are entitled to claim compensation from the second respondent/Insurance Company, being the insurer of the offending vehicle.

(3.) The Deputy Commissioner, Labour Commissioner-II, after considering the case on its own merits, had awarded a sum of Rs.8,39,995.00 as compensation.