SIVAMURUGAN Vs. SIVANU

JUDGEMENT

(1.) THIS appeal is focussed as against the award dated 13. 03. 2007, passed in w. C. No. 319 of 2004, on the file of the Commissioner for Workmen Compensation, madurai.

(2.) HEARD both sides.

(3.) THE challenge in this Civil Miscellaneous Appeal is relating to the dismissal of the claim of the appellant by the Commissioner of Workmen compensation, Madurai.