UNITED INDIA INSURANCE CO. LIMITED Vs. VAJRAVEL

JUDGEMENT

(1.) This appeal has been filed against the award dtd. 4/12/2009, made in W.C.No.660 of 2005, on the file of the Commissioner for Workmen Compensation (Deputy Commissioner of Labour), Salem.

(2.) It is the case of the first respondent/claimant that he was working as an Office Assistant with the second respondent herein whose Motor Cycle bearing Registration No.TN-30-D-6034 met with an accident on 9/5/2005 at about 08.45 p.m. near five roads, Salem, in which, the claimant sustained grievous injuries, in the course of his employment. At the time of accident, he was earning Rs.3,000.00 per month. Stating all these facts, he claimed a compensation of Rs.3,00,000.00 before the Deputy Commissioner for Workmen's Compensation, Salem.

(3.) In the counter affidavit filed by the appellant, they denied the accident, which was caused during the time of employment and they also denied the income and also denied the employer and employee relationship.