GODSUN INDUSTRIES Vs. K SHANTHI

JUDGEMENT

(1.) Challenging the order passed in W.C.No.73 of 2011 on the file of Workmen Compensation Commissioner/Deputy Commissioner of Labour, Coimbatore, the 1st respondent in the Workmen's Compensation Case has filed the above Civil Miscellaneous Appeal.

(2.) The respondent 1 to 4/claimants have filed the the Workmen's Compensation Case claiming compensation for the death of one Christopher during the course of employment.

(3.) The brief case of the respondent 1 to 4/claimants is as follows: