K. LURDHSAMY Vs. GOWTHAM

JUDGEMENT

(1.) The Award dated 12.04.2017 passed in E.C.No.41 of 2016 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The grievances of the appellant is that the Claim Petition itself was dismissed merely on the ground that the Doctor was not examined as witness in the proceedings before the Deputy Commissioner of Labour.

(3.) The claimant is the appellant. The Claim Petition was filed on the ground that the appellant was working as a Wood Cutter and while doing his job on daily basis as Coolie, he met with an accident on 24.07.2015 and sustained injuries. The appellant filed an application seeking compensation under the provisions of the Workmen Compensation Act ad the Deputy Commissioner of Labour dismissed the petition merely on the ground that in the absence of examining the Doctor, it may not be possible to determine the issues including grant of compensation. Only on the said ground, the Claim Petition was dismissed.