BRANCH MANAGER, ORIENTAL INSURANCE COMPANY LTD Vs. VANITHA

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the award passed by the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Madurai, in W.C.No.70 of 2009 dated 29.11.2012.

(2.) Heard the learned Counsel appearing on either side and perused the records carefully.

(3.) It is a case of fatal and the tribunal has awarded Rs.4,29,640/-. Though several grounds have been raised the memorandum of grounds, the appellant/insurance company emphasized on a single point that the driver of the vehicle/the deceased was not in possession of a valid driving licence at the time of accident and therefore, they are not liable to pay compensation.