EXECUTIVE ENGINEER, TAMILNADU ELECTRICITY BOARD Vs. P. PARASURAMAN

JUDGEMENT

(1.) The substantial question of law raised in this Civil Miscellaneous Appeal by the appellant is that whether the authority is right in fixing disability of the first respondent at 25%, especially when the first respondent resumed as a Line Inspector.

(2.) The claimant was performing his duties as Line Inspector. On 23.09.2008, when he was on duty, he met with an accident. Therefore, an application is filed, seeking compensation under the Workmen Compensation Act.

(3.) The Deputy Commissioner of Labour adjudicated the issues with reference to the documents and the evidences produced by the respective parties.