R. NALLASAMY Vs. P. MAHENDRAN

JUDGEMENT

(1.) 1. The Appellant/Claimant has come forward with this Civil Miscellaneous Appeal challenging the award dated 11.6.2009 passed by the Workmen 's Compensation and Deputy Commissioner of Labour -I, Chennai, in W.C.No.14 of 2007.

(2.) MR . Chellaraja, learned Counsel for the Appellant/Claimant has mainly contended that though his claim has been accepted and granted by the Lower Court, the liability has been made only against the Second Respondent, who is the owner of the vehicle and also the employer of the Appellant/Claimant, but not against the Insurance Company and therefore, he has preferred this Appeal.

(3.) THE Appellant/Claimant 's main grievance is that the Lower Court had not considered the evidence properly. The Appeal is not admitted so far. The following questions of law were raised in the grounds of Appeal: