V.MURALI Vs. P.KUMARESAN

JUDGEMENT

(1.) This civil miscellaneous appeal is filed by the injured claimant for enhancement of compensation against the award dtd. 22/7/2014 made in W.C.No.414 of 2012 by the Deputy Commissioner of Labour-II, Chennai.

(2.) The brief facts of the case is as follows: On 7/5/2012, at about 16.45 hrs., when the appellant, who was employed as a driver under the 1st respondent/ owner of the auto, was driving the auto bearing registration No.TN-01-AQ-1674, proceeded towards Alandur Road junction at Guindy Estate Road, collided with the motor cycle bearing registration TN-22-CB-4851, due to which, he sustained grievous injuries viz., fracture in right hip and multiple injuries all over the body. Initially, he took treatment in Government Royapettah Hospital, Chennai, and thereafter, he took further treatment as in-patient in Government General Hospital, Chennai, from 7/5/2012.

(3.) The appellant had filed a claim petition before the Deputy Commissioner of Labour-II, seeking compensation under the Workmen Compensation Act (hereinafter referred to as the 'W.C.Act'). On the side of the claimant, P.W.1 and P.W.2 were examined and exhibits Exs.P1 to P12 were marked. On the side of the 1st respondent, none appeared and no counter affidavit has been filed. On the side of the 2nd respondent, only Vakalat has been filed and none appeared on behalf of the 2nd respondent and no counter was filed and no witness was examined for the respondents.