NATIONAL INSURANCE CO, LTD Vs. V. SRINIVASAN

JUDGEMENT

(1.) THE appellant / second opposite party has preferred the present appeal against the Order dated 03.07.2009, made in W.C.No.431 of 2007, on the file of the Commissioner for Workmen's Compensation Court / Deputy Commissioner of Labour, Salem.

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

(3.) THE second opposite party Insurance Company had filed a counter affidavit and refuted the claim. They did not admit that employer -employee relationship existed between the first opposite party and the applicant. They denied that the applicant had sustained injuries while he was working as a cleaner in the first opposite party's lorry during the course of his employment. the respondent further denied the mode of accident and nature of injuries sustained. The criminal case, which had been registered in this regard was closed as mistake of facts.