BOMMAN Vs. V AMUDHA AND ORS

JUDGEMENT

(1.) The appellant / applicant has preferred the present appeal against the Order dated 15.05.2006, made in W.C.No.540 of 2003, on the file of the Commissioner for Workmen's Compensation, Salem.

(2.) The short facts of the case are as follows:-

(3.) Further, the appellant/applicant had stated that he was paid a sum of Rs.100/- per day by the first opposite party as a loadman. Regarding the accident, a criminal case in Crime No.315 of 2002 had been registered on the file of the Sub-Inspector of Police, Sirumugai Police Station, Coimbatore District, against the driver of the lorry. The said lorry had been insured with the second opposite party Insurance Company.