UNITED INDIA INSURANCE COMPANY LIMITED Vs. J ANNAPACKIAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the order dated 30.09.2010, passed in W.C.No.59 of 2007, on the file of the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Thirunelveli.

(2.) The appellant / Insurance Company is the second respondent in W.C.No.59 of 2007, on the file of the Commissioner for Workmen's Compensation, Thirunelveli. The respondents 1 to 6 filed the above said claim petition against the 7th respondent and appellant. According to the respondents 1 to 6, the husband of the first respondent, father of the respondents 2 to 6 was working as a driver of the 7th respondent and died during and in the course of his employment under 7th respondent. The appellant is the insurer of the vehicle. Hence, they filed the claim petition claiming a sum of Rs. 10,00,000/- as compensation, for the death of one Jeganathan.

(3.) The 7th respondent remained ex parte before the Tribunal.