MANOJ K.V. Vs. KHALEEL C.P, RASEENAS

JUDGEMENT

(1.) Appellant is the applicant seeking compensation before the the Commissioner for Employees compensation and I.T.Calicut (in short 'the Commissioner'). In E.C.C.No.2/2014 (old No. W.C.C.No.18/2011) filed by the appellant, the Commissioner arrived at a compensation of Rs. 3,85,064/- and the second opposite party was directed to deposit the same with interest at 12% per annum w.e.f. 13.05.2010, the date of the said application and also Rs. 60,050/- towards medical expenses incurred by him, within 30 days of receipt of the said order, failing which, the amount was directed to be realised through revenue recovery proceedings. Aggrieved by the order to the extent his monthly wage was limited to Rs. 4,000/- and it was not reckoned as Rs. 9,000/- as claimed, the appellant has approached this Court in the captioned appeal. The parties to this appeal are referred to as the applicant and opposite parties 1 and 2 with reference to their status in E.C.C.No.2/2014.

(2.) The facts of the case need a brief description and therefore, are summarised as follows:-

(3.) In the counter statement filed, the first and second opposite parties had admitted the accident, but the nature of the employment, the wages and the age of the applicant were disputed. The insurance coverage of the vehicle at the relevant time was admitted by the second opposite party.