MUTHURAJA Vs. M. ATHEESWARI & ORS.

JUDGEMENT

(1.) Aggrieved by the dismissal of WC No.475 of 2002 filed by him, the claimant is on appeal questioning the order dated 18.8.2004 passed by the Commissioner for Workmen's Compensation, Madurai.

(2.) The appellant claimed in his application filed under section 22 of Workmen Compensation Act, 1923 that he was entitled to be paid a sum of Rs.4,72,632/- as compensation for the injuries sustained by him in an accident that arose out of and in the course of his employment on 29.9.2002. According to the appellant he was employed as a load-man in the lorry bearing registration No. TN 59-Q-5370 belonging to the first respondent. When the vehicle was crossing Pandikoil Ring Road junction in the Madurai-Sivaganga Road, the lorry driver applied sudden brake. In that process, the appellant fell down from the lorry and sustained multiple injuries. He was aged 21 years when the accident took place. He was getting a sum of Rs.4,500 as wages. He was admitted as an inpatient in Government Rajaji Hospital on 29.9.2002 and discharged on 4.10.2002. He also took treatment in a privte hospital.

(3.) The claimant examined himself as PW 1 and marked Exhibits A1 to A10 documents. Exhibit C1 medical case sheet was also marked. But the Commissioner for Workmen's Compensation declined to grant relief to the appellant herein and dismissed the application. Hence this appeal.