REGENT COMPUTRONICS PVT. LTD.

KSRTC Appellant

V/S

K. Shivaram Respondents

Referred Judgements :-

PUNJAB NATIONAL BANK LIMITED VS. K L KHARBANDA [REFERRED TO]
NATIONAL BUILDINGS CONSTRUCTION CORPORATION VS. PRITAM SINGH GILL [REFERRED TO]
PUNJAB BEVERAGES PVT LIMITED CHANDIGARH MANAGEMENT OF HINDUSTAN COPPER LIMITED VS. SURESH CHAND:N K SAXENA [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GANESH RAZAK [REFERRED TO]
STATE BANK OF INDIA VS. RAM CHANDRA DUBEY [REFERRED TO]
KANHAIYALAL VISHINDAS GIDWANI VS. ARUN DATTATRAYA MEHATA [REFERRED TO]
STATE OF U P VS. BRIJPAL SINGH [REFERRED TO]
PENTAKOTA SATYANARAYANA VS. PENTAKOTA SEETHARATNAM [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. MASTAN [REFERRED TO]
K C SKARIA VS. GOVT OF STATE OF KERALA [REFERRED TO]
A P S R T C VS. B S DAVID PAUL [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. BIRENDRA BHANDARI [REFERRED TO]
D KRISHNAN VS. SPECIAL OFFICER VELLORE COOP [REFERRED TO]
LENOX PHOTO MOUNT MANUFACTURING COMPANY MADURAI VS. LABOUR COURT MADURAI [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the direction of the Labour Court to pay compensation of Rs.2,97,120.00 with interest at 6% per annum to the respondent, the employer has preferred the above petition.

(3.) The respondent was working as a driver in the petitioner's organization. On 3/3/2004, during the course of his duty, the bus driven by him met with an accident on Bengaluru-Mangaluru route and he suffered injuries. The medical board issued certificate dtd. 10/1/2006 stating that due to the said injuries, the respondent cannot discharge his duty as driver.

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KSRTC Vs. K. SHIVARAM

Referred Judgements :-

JUDGEMENT

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