LAWS(MAD)-2013-10-227

C VEERASINGAM Vs. I S ALBERTRAJ AND ORS

Decided On October 31, 2013
C Veerasingam Appellant
V/S
I S Albertraj And Ors Respondents

JUDGEMENT

(1.) The claimant, Veerasingam, aged 35 years, self-employed, earning a sum of Rs.3,500/- per month, sustained injuries, in an accident that took place on 08.05.2002.

(2.) The Tribunal awarded a sum of Rs.45,000/- as compensation and the following are the breakup details:- <FRM>JUDGEMENT_227_LAWS(MAD)10_2013(14).html</FRM>

(3.) P.W.3, Soundarrajan, who is the proprietor of Silicon Nettings has stated, in his evidence, that the petitioner had been employed by his industry as designer and foreman and he was paid a sum of Rs.3,500/- per month. The Registration Certificate of that Institution has been filed as Ex.P-7. The Manager of URL Garment Exports Industry has been examined as P.W.4, who has stated that the claimant had been employed as foreman and he was paid a sum of Rs.3,000/- per month. The registration certificate of that Institute has been filed as Ex.P-9.