GANDHI Vs. A. BALU

JUDGEMENT

(1.) The Award dated 09.04.2018 passed by the Commissioner of Employee Compensation, Coonoor, The Nilgiris in EC No.654 of 2015 (Old EC No.788 of 2014), is under challenge in the present Civil Miscellaneous Appeal.

(2.) The substantial questions of law raised in the present Civil Miscellaneous Appeal are that whether the Tribunal is correct in awarding Rs.58,874/- towards medical expenses by not considering Ex.A-13 and whether the Tribunal is correct fixing the disability at 22%.

(3.) The claimant is the appellant. The claimant filed the application under Section 10(1) of the Workmen Compensation Act, by stating that the appellant was working as a Driver in the Mobile Drilling Rig Vehicle bearing Registration No.KA-01-ME-7696, which was owned by the first respondent and the vehicle was insured with the second respondentNational Insurance Company Limited.