M SHANMUGAM Vs. COMMISSIONER FOR WORKMENS COMPENSATION

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/first respondent against the Award and Decree passed in W.C.No.193 of 2001, on the file of the Commissioner for Workmen's Compensation, Chennai (Deputy Commissioner of Labour), dated 26.11.2002, awarding a compensation of Rs.1,01,659/-.

(2.) Aggrieved by the said Award and Decree passed by the Deputy Commissioner of Labour (Commissioner for Workmen's Compensation), the appellant/first respondent has filed the above appeal, praying to set aside the award and decree passed by the Commissioner of Labour (Commissioner for Workmen's Compensation).

(3.) The short facts of the case are as follows: The applicant was working as a 'Chittal' under the second opposite party and the second opposite party paid a sum of Rs.80/- as daily wages.