D CHINNATHAMBI Vs. VASUMATHI

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/applicant against the Award and Decree, dated 28.03.2005, passed in W.C.No.307/2004, by the Deputy Commissioner for Labour-I (Commissioner for Workmen's Compensation-I), Chennai-600 006, awarding a compensation of Rs.2,50,434, payable by the respondent with interest at the rate of 12% per annum from the date of accident.

(2.) Aggrieved by the said Award and Decree, the appellant/applicant, D. Chinnathambi has filed the above appeal praying to set aside the award and decree passed by the Deputy Commissioner of Labour-I, Chennai-6.

(3.) The short facts of the case are as follows: On 26.04.2003, at about 9.30 a.m. while the applicant was doing repair work at the opposite party's building bearing Door No.26, Brahmin Street, Saidapet, Chennai-600 015, the 'Sarakambu', on which the applicant was standing, broke and so the applicant fell down from the second floor. Due to the above said accident, the applicant sustained fracture in the left femur and dislocation of bones in his left hip, left ankle and foot. After the accident, the applicant was admitted by the co-worker at Government General Hospital, and the applicant took treatment, as inpatient, in the above said hospital from 26.04.2003 to 30.04.2003. Subsequently, he had taken treatment as outpatient at Puthur Bone Setting Hospital for two months and after that the applicant took treatment, as inpatient, at Government General Hospital, Chennai, from 23.06.2003 to 22.07.2003.