THIRUPPATHI Vs. THE DIVISIONAL MANAGER

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/Insurance Company against the award, dated 07.09.2011 passed in W.C. No. 51 of 2007 on the file of the Commissioner for Workmen's Compensation, (Deputy Commissioner of Labour), Madurai.

(2.) The appellant is the second respondent in W.C. No. 51 of 2007. The first respondent herein filed the said petition claiming compensation for the injuries sustained by him, in the accident occurred on 08.10.2005 at about 04.45 a.m, during the course of employment as a Driver under the services of the second respondent/owner.

(3.) Before the Deputy Commissioner of Labour, Madurai, the first respondent/claimant examined two witnesses as P.Ws. 1 and 2 and marked four documents as Ex.P.1 to Ex.P.10. The appellant did not let in any oral or documentary evidences.