D.BABU Vs. SUSILA DAVID

JUDGEMENT

(1.) The appellant has preferred the instant appeal seeking enhancement of compensation in the award passed in W.C. No.414 of 2002 dtd. 28/4/2004 on the file of the Commissioner for Workmen's Compensation, Madurai.

(2.) The appellant has filed a claim petition under the Workmen's Compensation Act, stating that on 7/9/2002, while he was driving the vehicle belonging to the first respondent herein, under whom he was employed as a car driver, collided with the oncoming car, which was driven in a rash and negligent manner; that as a result of collusion, the appellant sustained multiple grievous injuries, namely, dislocation of the right hip, intra- scapular fracture of the neck of the right femur, deep cut injury over the right thigh, cut injury over the head and other injuries; and that he had taken treatment as inpatient in the hospital from 8/9/2002 to 20/9/2002 and continued his treatment as outpatient.

(3.) The first respondent though was represented by the Counsel did not file any counter.