ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD. Vs. VEERAPPAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the Award, dated 05.03.2012, made in W.C.No.135 of 2007, on the file of the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Trichy.

(2.) The appellants herein, who is arrayed arrayed as the 2nd respondent in W.C.No.135 of 2007, on the file of the Commissioner of Workmen's Compensation (Deputy Commissioner of Labour), Trichy, challenging the order, dated 05.03.2012, passed by the Deputy Commissioner of Labour, directing the appellant / 2nd respondent to deposit Rs.4,05,861/-, by way of Demand Draft, within 30 days from the date of receipt of a copy of that order, failing which, the 2nd respondent was directed to deposit the above compensation amount with interest at the rate of 12% per annum, from the date of accident, till the date of deposit and also directed the 2nd respondent to pay the compensation at the first instance to the claimants and thereafter, recover the same from the 1st respondent / owner of the vehicle.

(3.) The first claimant is the father of the deceased Sathish; 2nd claimant is the wife of the first claimant; the 3rd claimant is the daughter of the first and 2nd claimants. The appellant herein is the Insurer of the vehicle, bearing Registration No.TN-51-B-9696, owned by the 1st respondent. The respondents 1 to 3 herein are the claimants in W.C.No.135 of 2007, as the legal representatives of the deceased Sathish, who was said to be murdered while in the course of his employment, as driver of the said car, under the employment of the 4th respondent herein and such death arose out of his employment. The 4th respondent in this appeal and the 1st respondent in the claim petition was set ex-parte.