ALLIED CARGO MOTORS Vs. S. MANICKAM

JUDGEMENT

(1.) THIS appeal arises out of the order passed by the Deputy Commissioner of Labour (Commissioner for Workmen's Compensation), Tiruchirapalli, dated October 4, 1986 on an application filed by one Manickam for compensation for the injuries sustained by him during the course of his employment under the first respondent in which the Deputy Commissioner has awarded a compensation of Rs. 27,556 and directed the second respondent to pay the same.

(2.) THE case of the applicant is that he was a driver under the first respondent in respect of vehicle TMT 5166 and on October 10, 1984, while he was in the service of the first respondent and driving the vehicle near the petrol bunk at Mangalamedu on Madras -Tiruchi Road, met with an accident by dashing against another lorry, bearing registration No. TMT 3682, and as a result of the same, he sustained injuries which resulted in the amputation of the fourth and fifth toes of the right leg and, therefore, he is entitled to compensation.

(3.) AFTER enquiry, the Deputy, Commissioner of Labour. Tiruchirapalli, had decided that the applicant is eligible to get a sum of Rs. 27,556 as compensation under the Workmen's Compensation Act and directed the second respondent to pay the said amount to the applicant within 30 days from the date of the receipt of the order.