KUMAR Vs. M. DEEPAN

JUDGEMENT

(1.) Not satisfied with the quantum of compensation awarded by the Employee's Compensation Commissioner, Coonoor, the appellant/claimant has come by way of this appeal.

(2.) Heard the arguments of learned counsel appearing for the appellant and learned counsel appearing for the 2nd respondent-Insurance Company.

(3.) Since the 1st respondent was set exparte before the Employee's Compensation Commissioner, notice to the 1st respondent was dispensed with.