S. MURUGANANDAM Vs. V. SARALA AND ORS.

JUDGEMENT

(1.) To enhance the compensation awarded by the Commissioner for Workmen's Compensation Deputy Commissioner of Labour-II, Chennai in W.C. No.431 of 2011, the claimant has filed the above Civil Miscellaneous Appeal.

(2.) The appellant was working as a driver under the 1st respondent and when he was driving a Tourist Car bearing Registration No. TN-20-BR-3774 belonging to the 1st respondent, he met with an accident on 25.08.2011 when a lorry bearing registration No. KA-52-6042 proceeding from the opposite direction. Due to the accident, the appellant got injured on his head and face and he has not been able to do any work from then. Further, he has become permanently disabled. Hence, he filed Workmen's Compensation Case in W.C. No.431 of 2011 claiming compensation.

(3.) The Tribunal, by order dated 13.02.2013, awarded a compensation of Rs.4,53,912/-. Out of this amount, a sum of Rs.11,534/- was awarded towards medical expenses and the balance sum of Rs.4,42,378/- was awarded as pecuniary loss to the appellant.