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Madras High Court: Woman who Deserted Kids May not Get Death Benefits of Husband - (09 Mar 2020)

LABOUR AND INDUSTRIAL

Madras High Court has observed that a woman who deserted her two children is unlikely to get any compensation for her husband's death in workplace while directing a labour tribunal to delete her name and instead add the names of the couple's two children in the claim application.

Tags : MADRAS HIGH COURT   DEATH BENEFITS  

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