LAWS(SC)-2021-11-94

MAYAN Vs. MUSTAFA

Decided On November 08, 2021
MAYAN Appellant
V/S
MUSTAFA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeal is to an order passed by the learned Single Judge of the High Court of Judicature at Madras on 25/4/2013, whereby an appeal filed by the first respondent was accepted on the ground that the Compensation Commissioner at Trichirapalli has no jurisdiction to entertain the complaint as it is the Compensation Commissioner at Cuddalore, who has the jurisdiction to entertain the complaint.

(3.) In an accident, which occurred during the course of employment on 5/3/2001, the appellant lost his right leg which got stuck in a Harvesting Machine. The appellant was working as a worker in the agricultural farm of the respondent since 1997.