DIVISIONAL MANAGER , ORIENTAL INSURANCE CO.LTD Vs. MANOMANI

JUDGEMENT

(1.) The appellant Insurance Company is aggrieved by the impugned order dated 07.06.2004 passed by the Deputy Commissioner of Labour, Salem in W.C.No.323 of 2000.

(2.) By the impugned order, the Deputy Commissioner of Labour has awarded a sum of Rs.1,71,442/- as compensation to the 1st to 4th respondents who are the dependants of the deceased Saravanan.

(3.) The Deputy Commissioner of Labour further directed the appellant to deposit the aforesaid compensation within a period of 30 days from date of receipt of the order, failing which, the appellant was liable to pay the interest at 12% from the date of the accident.