BRANCH MANAGER THENI Vs. RATHINASABAPATHI ALIAS SABAPATHI &

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed by the appellant/second respondent/Oriental Insurance Company Limited dissatisfied with the award dated 14.10.2004 passed in W.C.No.131 of 2003 by the Workmen's Compensation Commissioner (Deputy Commissioner)/Tribunal, Dindigul.

(2.) THE Workmen's Compensation Commissioner (Deputy Commissioner)/Tribunal, Dindigul, on an appreciation of oral and documentary evidence, has passed an award on 14.10.2004 awarding a sum of Rs.1,95,348/- (Rupees one lakh ninety five thousand three hundred and forty eight only) as compensation along with interest at 12% per annum from the date of accident till date of payment and has directed the appellant/second respondent to deposit the same within 30 days from the date of receipt of the copy of the award.

(3.) THE following substantial questions of law that arise for consideration in this Civil Miscellaneous Appeal are: