RAFIQ PASHA Vs. G. SRINIVASA

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation granted vide the impugned Judgment and order dtd. 28/2/2013 in [XXX XXX XXX] 5/2011 on the file of Labour Officer and Commissioner for Employees' Compensation (hereinafter referred to as'CEC'), petitioner has come up with this appeal under Sec. 30 of Workmen's compensation Act, 1923 (hereinafter referred to as'Act').

(2.) For the sake of convenience the parties are referred to by their rank before the CEC.

(3.) Petitioner filed the claim petition before the CEC under Sec. 22 of the Act, seeking compensation for the injuries sustained by him as driver of Goods canter vehicle bearing registration No.KA-02/AB-7322 (herein after referred to as offending vehicle), contending that the said injuries were sustained by him in an accident arising out of and in the course of employment of respondent No.1.