P. PANDI Vs. TMT. PANCHAVARNAM AND ANR.

JUDGEMENT

(1.) The claimant has filed this civil miscellaneous appeal seeking enhancement of the compensation awarded to him vide order dated dated 22.12.2014 made in W.C.No. 11 of 2010 on the file of the Commissioner for Workman Compensation-cum-Deputy Commissioner for Labour, Dindigul.

(2.) The appeal was admitted and the following questions of law arose for determination:-

(3.) The claimant/appellant was employed as driver in the vehicle belonging to the first respondent. The vehicle was insured with the second respondent. On 08.11.2008 he was injured in an accident that arose during the course of employment. The claimant sustained multiple grievous injuries. He filed W.C.No. 11 of 2010 before the Deputy Commissioner for Labour, Dindigul. The first respondent remained ex-parte. The second respondent/Insurance Company however contested the claim. The Tribunal passed the award for a sum of Rs. 2,39,458/-. Not satisfied with the compensation awarded, this appeal has been filed.