P THANGA PIRATTY Vs. T MAHARAJAN

JUDGEMENT

(1.) Being aggrieved over the award passed in W.C.No.131 of 2005 by the Commissioner for Workmen's Compensation( Deputy Commissioner of Labour), Tirunelveli, the appellant has filed this appeal.

(2.) The appellant is the claimant in W.C.No.131 of 2005, on the file of the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Tirunelveli, filed the said claim petition claiming compensation under the Workmen's Compensation Act, for the death of her son Rajkumar.

(3.) Facts of the case:-