UNITED INDIA INSURANCE CO., LTD Vs. SAMPATH

JUDGEMENT

(1.) The appellant / second opposite party has preferred the present appeal against the Order dated 28.12.2007, made in W.C.No.355 of 2006, on the file of the Commissioner for Workmen's Compensation (DCL-II), Chennai.

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

(3.) On 13.06.2006, at about 07.15 a.m., when he was proceeding, as a Coolie, in the said vehicle carrying load of cooking materials, from Vishar to Kancheepuram, at Kundukulam on Perumbakkam-Kancheepuram Road, the vehicle was involved in an accident. As a result, the applicant had sustained fracture of bone in his left leg and both hands and was admitted at Kancheepuram Government Hospital, wherein he received treatment as an inpatient from 13.06.2006 to 21.06.2006. Due to the disability sustained by him in the said accident, he was not able to do his work as before. Hence, he had filed a claim petition against the opposite parties, who were the owner and insurer of the trailer bearing registration No.TN21 H4894.