P NAGARAJAN Vs. P NAGARAJAN

JUDGEMENT

(1.) These appeals arose out of the order dated 11.03.2013 passed by the Deputy Commissioner of Labour-I, Chennai.

(2.) Nagarajan / claimant [appellant in C.M.A.No.2294 of 2013 and respondent in C.M.A.No.2535 of 2014] made a claim for compensation against the Central Leather Research Institute [respondent in C.M.A.No.2294 of 2013 and appellant in C.M.A.No.2535 of 2014].

(3.) The case of the claimant is that, he was an Air Conditioner Technician and employed in Central Leather Research Institute [hereinafter referred as C.L.R.I.]. On 05.09.1998, in the course of his employment, a cutting plier, which was used for the work fell on his left eye and as a result of which, he sustained injury. Immediately, he was taken to a Doctor attached to C.L.R.I. He was referred to Government Eye Hospital for further treatment. According to him, he has undergone eye surgeries thrice at Sankara Nethralaya, Chennai. He claimed a total compensation of Rs.5,00,000/-. He filed the claim petition in the year 2007 with a petition to condone the delay in filing the claim petition.