NEW INDIA ASSURANCE CO LTD Vs. PERIYASMAY

JUDGEMENT

(1.) Civil Miscellaneous Appeals filed against the order dated 3.11.2010 made in W.C.Case No.579, 580, 581, 582, 583, 584 of 2007 on the file of Court of Commissioner for Workmen's Compensation 2 (Deputy Commissioner of Labour-2), Chennai-6.

(2.) All these appeals are arising out of the compensation awarded by the Commissioner for Workmen's Compensation 2 (Deputy Commissioner of Labour-2), Chennai-6.

(3.) The appellant is the Insurance Company with which the vehicle, bearing Registration No.TN-27-B-5131, was insured. There are 6 claimants. They claimed compensation for the injuries sustained during the course of employment, when they were engaged as load men in the insured vehicle on 9.1.2007.