KAVITHA Vs. SENTHILKUMAR

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants/ claimants and the learned counsel appearing for the second respondent/Insurance Company.

(2.) It is a case of fatal. The manner of the accident is not in dispute. The Deputy Commissioner of Labour has awarded a sum of Rs. 3,69,430/- as compensation. This appeal has been filed by the appellants/ claimants questioning the quantum.

(3.) The appellant has raised the following substantial questions of law: