SUPRINTENDING ENGINEER Vs. C JOTHI

JUDGEMENT

(1.) THIS appeal is focussed as against the order dated March 6, 2006 passed in w. C. No. 141/2004 by the Court of Workmen's compensation (Deputy Commissioner of Labour), tiruchirappalli.

(2.) HEARD both sides.

(3.) THE Court of Workmen's Compensation (Deputy commissioner of Labour), Tiruchirappalli vide order dated March 6, 2006 awarded compensation to a tune of Rs' 3,69,620 (Rupees three lakhs sixty nine thousand six hundred and twenty only ) to the claimants.