ROYAL SUNDARAM ALLIANCE INSURANCE CO LTD Vs. SANTHOSAM

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the award passed by the Commissioner for Workmen Compensation (Deputy Commissioner of Labour), Trichy in W.C.No.74 of 2011, dated 06.11.2012.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents 1 and 2 and perused the records carefully.

(3.) It is a case of fatal. The husband of the first respondent was working as a driver of the Borewell Lorry, which was owned by the 5th respondent. While the deceased was driving the Lorry to Madhya Pradesh in the course of his employment, he died due to heart attack. The Deputy Commissioner of Labour, after considering the oral and documentary evidence, has awarded a sum of Rs.4,03,800/- as compensation, to be paid by the appellant/ Insurance Company. Aggrieved over the same, the appellant/insurance company is before this Court.