NATIONAL INSURANCE CO LTD Vs. A SAROJA

JUDGEMENT

(1.) THE averments found in the claim petition are as follows:

(2.) THE following are the allegations contained in the counter filed by the third opposite party:

(3.) ON considering the matter, the Deputy Commissioner of Labour, Salem-7, has entertained the claim petition, observing that the said Annadurai was going in the lorry as "cleaner" and he died in the course of his employment and directed the third opposite party to pay Rs. 1,93,174/- as compensation within 30 days and in default of deposit, the same alongwith interest at the rate of 12%.