THE SENIOR REGIONAL MANAGER Vs. S.DURAIRAJ

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been preferred by the Tamil Nadu Civil Supplies Corporation against the award of Rs.95,880/- awarded as compensation for the injuries sustained by the respondent/Claimant.

(2.) The respondent on 6.3.2009, when he was unloading the gunny bags from the lorry into the go-down along with other workers, bale of gunny bags fell down on him from a height of 10 fts and he sustained injury on the feet of left leg and he was admitted in the hospital and he was operated by fixing a plate in his left leg.

(3.) Because of the injuries sustained by him, the claimant filed a claim petition before the Commissioner for Workmen Compensation(Deputy Commissioner of labour), Trichy. Before the Commissioner, the appellants took a stand that there is no employer-employee relationship between them and therefore, there is no liability on the part of the appellants to pay the amount. Negativing the said contention, the Commissioner held that there is employer-employee relationship and awarded a sum of Rs.95,880/-.The said award is being challenged before this Court.