PANDIAMMAL Vs. VELLAICHAMY

JUDGEMENT

(1.) THIS civil miscellaneous appeal is directed against the judgment and decree 26.7.2007, passed in W.C.No.349 of 2004 by the Commissioner for Workmen's Compensation (Deputy Commissioner for Labour), Madurai.

(2.) BY consent of both sides, this civil miscellaneous appeal is taken for final disposal at the state of admission itself.

(3.) BEFORE the Commissioner for Workmen's Compensation the appellant is the applicant and the respondents are the opposite parties.