K PONNUSAMY Vs. R N SIVA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the order of the Deputy Commissioner of Labour, Dindigul, made in W.C.No.41 of 2014 dated 05.05.2016.

(2.) The appellant is the claimant injured in the accident happened on 27.02.2011. He filed a claim petition before the Deputy Commissioner of Labour, Dindigul, in W.C.No.41 of 2014 seeking compensation of Rs.15 lakhs for the injuries sustained in the accident. The appellant was working as driver in the 1st respondent's vehicle bearing registration No.TN-47-T-4689. The 2nd respondent is the insurer of the said vehicle.

(3.) The claim was adjudicated by the Deputy Commissioner of Labour and a sum of Rs.5,78,662/- was awarded as compensation. The 2nd respondent insurance company was directed to deposit the said award amount within 30 days from the date of receipt of the order, failing which, 12% simple interest shall be paid from the date of accident till the date of deposit. 7