LAWS(MAD)-2008-6-625

ORIENTAL INSURANCE COMPANY LIMITED Vs. MURUGAN & ANR

Decided On June 20, 2008
ORIENTAL INSURANCE COMPANY LIMITED Appellant
V/S
MURUGAN And ANR Respondents

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred by the appellant/second respondent/Oriental Insurance Company, aggrieved against the award dated 5.12.2003 passed in W.C. No. 176 of 2002 by the Workmen's Compensation Commissioner/Tribunal, Dindigul.

(2.) The Workmen's Compensation Commissioner, on appreciation of oral and documentary evidence has passed an award on 5.12.2003 granting a sum of Rs. 1,43,015 (Rupees one lakh forty three thousand and fifteen only) as compensation together with interest at 9% p.a. from the date of accident till date of payment and as directed the appellant/second respondent to pay the same within thirty days from the date of receipt of the copy of the award.

(3.) The facts leading to the filing of the present appeal are as follow: