R. MURALI Vs. R. SHYAMALA

JUDGEMENT

(1.) Against the order passed in W.C.No.280 of 2009 by the Deputy Commissioner of Labour-II (Commissioner for Workmen's Compensation-II), Chennai-600006, this Civil Miscellaneous Appeal is filed.

(2.) A claim of Rs.6,00,000/- under the Workmen Compensation Act was made and the Deputy Commissioner of Labour-II awarded a compensation of Rs.3,18,773/-. Aggrieved by the same, the present appeal has been preferred.

(3.) The two substantial question of laws raised before this Hon'ble Court are