UNITED INDIA INSURAN CO. LTD Vs. MARIYAPPAN

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company challenging the Final Award, dtd. 7/10/2016 passed by the Employees- Compensation (Deputy Commissioner of Labour - II), Chennai in E.C. No.142 of 2014.

(2.) The Deputy Commissioner of Labour - II, Chennai under the impugned Award has directed the Appellant / Insurance Company to pay the first respondent / applicant / claimant a compensation of Rs.1,75,131.00 together with interest at 12% for the injuries sustained by the 1st respondent / applicant as a result of an accident between an Autorickshaw bearing Registration No.TN-07-W-0228 and a Van bearing Registration No.TN-20-AM-0569 on 27/2/2014.

(3.) It is the case of the 1st respondent / applicant that he is a Driver employed by the 2nd respondent (opposite party) and only during the course of his employment, the accident happened, which resulted in him sustaining injuries and therefore, he is entitled to claim compensation from the Appellant / Insurance Company, who is the insurer of the offending van bearing Registration No.TN-20-AM-0569.