M JYOTHI Vs. KAVERI ROAD CARRIER

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.08.08.2018 in I.A.No.30 of 2017 in E.C.No.28 of 2015 of the Commissioner for Employees' Compensation and Assistant Commissioner of Labour-IV, Twin Cities Zone, RTC Cross Roads, Hyderabad.

(2.) The petitioner claims that her husband Mallesh, who was working as driver with the 1st respondent organization, died in a road accident and filed a claim being E.C.No.28 of 2015.

(3.) The father of the deceased by name Lal Singh also sought compensation by filing W.C.No.40 of 2015 before the Commissioner for Employee's Compensation and Assistant Commissioner of Labour-II (Twin Cities Zone), Hyderabad.