NEW INDIA ASSURANCE CO LTD Vs. MURUGESAN

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is directed against the judgment and decree dated 07.01.2008, passed in W.C.No.252 of 2006 by the Commissioner for Workmen's Compensation (Deputy Commissioner for Labour), Dindigul.

(2.) BEFORE the Commissioner for Workmen's Compensation the appellant is the 2nd opposite party, 1st respondent is the applicant and the 2nd respondent is the 1st opposite party.

(3.) BEFORE the Commissioner for Workmen's Compensation, on the side of the applicant, applicant examined himself as P.W.1 along with P.W.2, the doctor and marked Exs.A.1 to A.8. There was no oral or documentary evidence adduced on the side of the opposite parties 1 and 2.