L.TAMILARASI Vs. MANAGEMENT

JUDGEMENT

(1.) The appellants were the claimants before the Deputy Commissioner of Labour-II, Tenampet, Chennai 6 in W.C.No. 284 of 2005. The said claim petition was filed by the dependents of late Lakshminarayanamurthy, the deceased employee of the respondent Neyveli Lignite Corporation after his death on 16.05.2002.

(2.) The deceased met with an accident on 20.09.1997 and was in coma. He was initially hospitalised with the respondent's hospital and later shifted to Apollo Hospital, Chennai for further treatment.

(3.) Based on the advice of the Medical Board held during December, 2000 the deceased was declared unfit and permanently disabled and was therefore liable to be discharged from service.