UNITED INDIA INSURANCE CO LTD Vs. P KANDASAMY

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/second opposite party against the Award and Decree, dated 04.10.2004, made in W.C.No.448 of 2003, on the file of Commissioner for Workmen's Compensation, Deputy Commissioner of Labour, Salem, awarding a compensation of Rs.2,25,138/-.

(2.) AGGRIEVED by the said Award and Decree, the appellant/second opposite party has filed the above appeal praying to set aside the award and decree passed by the Commissioner for Workmen's Compensation.

(3.) THE applicant has therefore claimed a compensation of Rs.5,00,000/- from both the opposite parties, under Section 10 of the Workmen's Compensation Act.