K.G.ASHOK Vs. BALAJI

JUDGEMENT

(1.) The award dated 24.07.2019, made in E.C.No.18 of 2015, is under challenge in the present civil miscellaneous appeal.

(2.) The claimant is the appellant. The claim petition was filed under Workmen Compensation Act on the ground that on 18.10.2014 at about 12.20 p.m. while the claimant was working as a driver in the first opposite party auto bearing Registration No.TN 13 TC 0002 and driving the auto at GST Road, Chennai to Villupuram Road, Bhathirapulliyur Village, near Palapattu Bridge, proceeding from Chennai to Villupuram, at that time, a Maruthi Car bearing Registration No.TN 20 DP 9549 came from the same direction in a rash and negligent manner and dashed behind the auto, due to which, the appellant sustained grievous injuries and had taken treatment.

(3.) A claim petition was filed seeking compensation and the Deputy Commissioner of Labour adjudicated the issues with reference to the documents and evidences produced by the respective parties.