ORIENTAL INSURANCE COMPANY LIMITED Vs. VINU,

JUDGEMENT

(1.) The appellant is the second opposite party, the Oriental Insurance Company Limited in W.C.C.No.467 of 2003 before the Commissioner for Workmen's Compensation, Thrissur.

(2.) By the impugned order dated 9.5.2011 the appellant was called upon to pay a sum of Rs.1,12,765/- with interest as compensation for the personal injuries sustained by the first respondent, who is the applicant before the Commissioner for Workmen's Compensation, Thrissur .

(3.) The challenge in this appeal is that the accident is not covered by the Workmen's Compensation Policy. A copy of policy was also made available to me for perusal. Another contention is that the injured was working under a different employer by name Shanmugham Electricals.