UNITED INDIA INSURANCE CO. LTD. Vs. G. MOORTHY

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the Appellant against the Award and Decree passed in W.C. No. 480 of 2005 on the file of Commissioner for Workmen 's Compensation -I, Deputy Commissioner of Labour -I, Chennai, awarding a Compensation of Rs. 74,371/ -.

(2.) AGGRIEVED by the said award passed, the second opposite party has filed the Present Appeal to set aside by the Deputy Commissioner of Labour -I.

(3.) THE short facts of the case are as follows: