N SENTHILKUMAR Vs. S RAMESH

JUDGEMENT

(1.) BEING aggrieved by the award of compensation of Rs. 93,990/- under Workmen's Compensation Act, directing the first respondent-Employer to pay the Compensation, Claimant has preferred this Appeal.

(2.) BRIEF facts giving rise to this Appeal are as follows:

(3.) ADMITTEDLY, the Claimant had valid driving licence to drive the Mini Auto bearing Regn. No. TN-34-6413. It is equally admitted that while he was driving the vehicle in National Highways, the Mini Auto met with the accident and Claimant sustained grievous injuries. The finding that the Claimant sustained injuries arising out of and in the course of employment is unassailable.