JOSEPH DIVYANATHAN Vs. K. KANNAN

JUDGEMENT

(1.) The award dated 13.02.2017 passed in W.C.No.133 of 2015, is under challenge in the present appeal.

(2.) The substantial question of law raised is whether the claimant or appellant was sustained grievous injury during the course of employment. Whether there is an employee employer relationship as between the first respondent and the claimant/appellant. These questions of law are related to the factual aspects.

(3.) This Court is of the considered opinion that the point raised in the appeal is that whether the accident was established or not. As per the application filed by the appellant, he was working as a driver with the first respondent and was drawing a salary of Rs.15,000/- per month, apart from, a sum of Rs.200/- per day as a daily batta.