BHARATH SANCHAR NIGAM LTD. Vs. ALLU NOOKARATNAM

JUDGEMENT

(1.) This civil miscellaneous appeal is filed against the order dtd. 30/4/2019 in WC Case No.1 of 2017 on the file of the Commissioner for Workmen's Compensation and Joint Commissioner of Labour, Visakhapatnam.

(2.) I.A.No.1 of 2022 is filed to condone the delay of 1013 days in filing the CMA.

(3.) Wife of deceased, filed WC Case No.1 of 2017 against the respondent/opposite party claiming compensation of Rs.6,65,160.00. According to the applicant, deceased who is employee of respondent met with an accident while on duty on 2/9/2010 and later died on 8/4/2011. Respondent contested the case. After considering the rival contentions, lower tribunal by order dtd. 30/4/2019 granted compensation of Rs.6,52,280.00.