S P NATARAJAN Vs. MAHENDRAN; UNITED INDIA INSURANCE COMPANY LIMITED; KOVILPATTI BRANCH; MAIN ROAD; KOVILPATTI

JUDGEMENT

(1.) The Award dated 13.07.2004 passed by the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour) in W.C.No.115 of 2002 was challenged before this Court by the Insurance Company in C.M.A.No.157 of 2004. The said award was set aside by way of remand.

(2.) The employee has also challenged the award in the present C.M.A.No.392 of 2004. Since the award which is under challenge in the present appeal has already been set aside and remanded back to the authority for reconsideration on merits and the present appellant is directed to participate in the remand proceedings. No further adjudication is required in the present appeal. Accordingly, the present appeal is dismissed. No costs. The miscellaneous petitions are closed.

(3.) The respondent authority/Deputy Commissioner of Labour shall afford an opportunity to the appellant before deciding the matter on merits.