NEW INDIA ASSURANCE COMPANY LTD. Vs. M.KARUPPAIAH

JUDGEMENT

(1.) New India Assurance Company Limited, is on appeal challenging the award dated 19.1.2006 made in WC No. 308 of 2004 on the file of Workmen's Compensation Commissioner/Deputy Commissioner of Labour, Dindigul.

(2.) The case of the first respondent is that he was working as a landman for the vehicle bearing registration No.TN 67-A - 3435 belonging to the second respondent herein. When he was engaged in loading and unloading in the godown belonging to the third respondent herein, the rice sack bags fell on him causing fractures in his left ankle. He was an inpatient in Dindigul Government Hospital from 18.2004 till 15.03.2004. He underwent surgery on 003.2004. He underwent a second surgery also. In this regard Crime No. 553 of 2004 was registered on the file of the Dindigul Police Station. He sought compensation to the tune of Rs. 5 lakhs. The petition was opposed by the Insurance Company. The Deputy Commissioner of Labour allowed WC No. 308 of 2004 filed by the first respondent herein and directed the appellant herein to pay a sum of Rs. 1,32,722.00 with 12% interest. Aggrieved by the same, this appeal has been filed by the insurance company.

(3.) Heard the learned counsel for the parties.