P. MARIMUTHU Vs. HOT CHIPS RESTAURANTS (P.) LTD.

JUDGEMENT

(1.) The Award dated 02.08.2017 passed in W.C.No.29/2014 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The claimant is the appellant and the Claim Petition is filed under Section 10 of the Workmen Compensation Act on the ground that on 14.04.2013 at about 06.15 hrs, when the claimant was employed as a Driver in Auto bearing Registration No.TN-07-S-5605 belonged to the 1st respondent, he met with an accident in Purasawakkam High Road junction of millers road and sustained grievous injuries. He sustained crush injuries in both legs, multiple grievous burning injuries all over the body. The claimant took treatment and filed an application, seeking compensation.

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