M. NATARAJAN Vs. M. VIJAYAPANDI

JUDGEMENT

(1.) THE appellant/claimant has filed this Civil Miscellaneous Appeal and prayed for to set aside the order dated 27.6.2005 passed in W.C. No. 110 of 2003 by the Commissioner of Workmen Compensation, Madurai.

(2.) HEARD the submissions made by the learned counsel for the appellant as well as the learned counsel for the respondents and perused the materials available on record.

(3.) IN the claim petition, it is stated that the appellant was employed under the first respondent as Load -man in his lorry bearing Registration No. TN 57 Z 2799 and the accident had occurred on 11.07.2001 in which the appellant sustained grievous injuries and therefore claimed compensation from the owner of the vehicle and from the second respondent/Insurance Company.