MANAGEMENT, ORIENTAL INSURANCE CO LTD Vs. A ANITHA

JUDGEMENT

(1.) Challenging the order passed in E.C. Case No.101 of 2011 on the file of Commissioner for Workmen's Compensation (Deputy Commissioner of Labour) Coimbatore, the Insurance Company has filed the above Civil Miscellaneous Appeal.

(2.) The respondents 1 to 4/claimants filed E.C. Case No.101 of 2011 claiming a sum of Rs.10,00,000/- as compensation for the death of one Anand.

(3.) The 1st respondent is the wife of late Anand, respondents 2 and 3 are the son and daughter respectively of late Anand and the 4th respondent is the father of the deceased.