P MARIAPPAN Vs. DEPUTY COMISSIONER FOR WORKMEN COM

JUDGEMENT

(1.) The writ petition is directed against the award of the respondent No. 1, the Deputy Commissioner for Workmen's Compensation, Palayamkottai in W.C. No. 83 of 1991 dated 21.5.1992, wherein the authority has passed an award for Rs. 34,445 as compensation in favour of the workman, respondent No. 2 herein.

(2.) Petitioner is the owner of a cinema theatre, which was under construction. The respondent No. 2 herein, workman, employed by the petitioner for construction of the cinema theatre, sustained injuries during the course of his employment on 22.2.1989. According.to the respondent No. 2, he had taken treatment nearly for 2'/2 months, i.e., from 22.2.89 to 3.4.1989. He was aged 50 years at the time of accident. He was earning Rs. 1,800 per month. For the injuries sustained in the course of employment, the respondent No. 2 made an application in W.C. No. 83 of 1991 before the Deputy Commissioner for Workmen's Compensation, Palayamkottai, respondent No. 1 herein, claiming compensation amount of Rs. 78,235.

(3.) The said application was resisted by the respondent therein, petitioner herein.