P SURESH Vs. BALAIAH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by The appellant against The award dated 30.06.2009, passed in W.C.No.103 of 2007, on The file of The Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Dindigul.

(2.) The appellant drove a Mahindra Van bearing Registration No.TN-51-W-3388 on 01.02.2006 on Palldam - Udumalpet road. At 8.15 p.m. on 01.02.2006, The Mahindra Van collided with another Mahindra Van bearing Registration No.TN-72-L- 9696 at Manthiripalayam on Palladam-Udumalpet road. Due to The collision, four persons died and twenty six persons sustained injuries from both vehicles. The appellant received grevious injuries. According to him, he suffered permanent total disablement.

(3.) The learned Commissioner for Workmen Compensation passed an order dated 30.06.2009 rejecting The claim on The ground that The appellant failed to establish that he was employed under The first respondent. The appeal is against The said order.