RAVICHANDRAN Vs. VGN HOMES PVT. LTD

JUDGEMENT

(1.) The appellant herein is the petitioner who filed W.C.No.220 of 2013, for the grievous injuries sustained by him all over his body, under the employment with the 1st respondent through the contractor/ 2nd respondent as a carpenter. Due to the accident happened on 23.09.2012, while he was doing carpentry work in the 3rd floor of the VGN homes at Tiruverkadu. He was immediately admitted in the Government hospital for treatment. Though, he was under treatment merely for about 3 months, he has not completely recovered. So he claim compensation from the respondents 1,2 and 3, before the Commissioner of Labour.

(2.) All the three respondents were contested the case.

(3.) After full trial, Commissioner for Workmen's Compensation -II, Deputy Commissioner for Labour -II, Chennai, fixed the loss of earning capacity as 65 % and awarded compensation. But the appellant / petitioner was not satisfied with the award passed by the Commissioner of Labour, on the ground that due to the said accident he lost his total earning capacity as 100 % but without considering the medical evidence, the Commissioner of Labour erroneously fixed 65 % as loss of earning capacity and awarded less compensation. Aggrieved by the order, he preferred this appeal.