NATIONAL INSURANCE CO , LTD Vs. LINGADURAI, MANNUSAMY

JUDGEMENT

(1.) The appellant / second opposite party has preferred the present appeal against the Order dated 27.04.2006, made in W.C.No.391 of 2005, on the file of the Commissioner for Workmen's Compensation Court-2 / Deputy Commissioner of Labour-2, Chennai.

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

(3.) It was submitted that the applicant was working as a driver of the first opposite party's load Auto bearing registration No.TN20 AZ0445 and that on 01.10.2005, while he was driving the load Auto, it was involved in an accident at Anakaputhur Bridge. Due to this, he had sustained injuries and was admitted at Chennai Government General Hospital, wherein he received treatment. At the time of accident, the applicant was aged 20 years and was earning Rs.300/- per day. Hence, he had filed a claim petition against the opposite parties, who were the owner and insurer of the load Auto bearing registration No.TN20 AZ0445 and that on 01.10.2005.