DIVISIONAL MANAGER Vs. C. RAJAMANI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in W.C.No.231 of 2006 dated 31.01.2013, on the file of the Commissioner of Workmen Compensation (Deputy Commissioner of Labour), Dindigul.

(2.) The appellant herein is the second respondent, the first respondent herein is the claimant and the second respondent herein is the first respondent in the claim petition. The appellant herein has filed a claim petition in W.C.No.231 of 2006, claiming compensation of Rs.6,00,000/- (Rupees Six Lakhs only). The Tribunal has awarded a sum of Rs.1,44,699/- (Rupees One Lakh Forty Four Thousand Six Hundred and Ninety Nine only) as compensation. Against which, the appellant has preferred this appeal.

(3.) A brief substance of the claim petition in W.C.No.231 of 2006 is as follows: