SINGADURAI Vs. S CHANDRASEKAR

JUDGEMENT

(1.) THE above appeal is preferred by the claimant questioning the quantum of compensation fixed by the Commissioner for Workmen's compensation - II, Madras in the order dated 11. 1. 1996 passed in W. C. No. 23/1995.

(2.) IN the accident occurred on 14. 9. 1994, the claimant sustained severe injuries when he was driving the car bearing Regn. No. TD O 2727 owned by the 1st respondent and insured with the 2nd respondent-insurance company. Hence the claimant filed the above case claiming compensation.