ARUMUGAM Vs. S. SARAVANAKUMAR

JUDGEMENT

(1.) Seeking for an enhancement of compensation awarded, dtd. 30/3/2013 by the Commissioner, Workmens Compensation, Salem (Deputy Commissioner of Labour), in W.C.No.58/2011, the claimant has preferred the present Civil Miscellaneous Appeal. The following are the substantial questions of law raised by the appellant.

(2.) The case of the claimant is that the claimant had been employed as a driver for a salary of Rs.10,000.00 per month and he met with an accident on 14/5/2010 which was "out of and in the course of employment "in which he sustained injuries and consequently led to permanent disablement. Therefore, the claimant is entitled to a sum of Rupees Ten Lakhs, as compensation and the claimant filed a petition for compensation in W.C.No.58 of 2011.

(3.) The employer of the claimant admitted the employment of the claimant as a driver and that he had been working as driver on the date of accident, that is on 14/5/2010.