UNITED INDIA INSURANCE CO LTD Vs. S SELVARAJ

JUDGEMENT

(1.) AGGRIEVED by the Order of the Deputy Commissioner of labour, Dindigul dated 7. 3. 2005 passed in W. C. No. 72 of 2004, the United India insurance Company Limited, through its Divisional Manager, Dindigul, has filed this Appeal.

(2.) IN respect of grievous injuries sustained by him during the course of his employment, the first respondent herein has prayed for a compensation of Rs. 5,24,328/= before the Deputy Commissioner of Labour, dindigul. The said Authority, on consideration of oral and documentary evidence, after finding that the applicant sustained injuries during the course of his employment and by applying the relevant factor, has passed an Award for rs. 2,53,958/=. Questioning the same, the INsurance Company has filed the present appeal.