A. YESUDHAS Vs. M.C.A. SUBRAMANIAM

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed against the award, dtd. 5/9/2008 made in WC No. 201 of 2006, on the file of the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Dindigul.

(2.) The appellant is claimant in WC No. 201 of 2006, on the file of the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Dindigul. He filed the said WC No. 201 of 2006 for the injuries sustained by him in the accident that occurred on 23/2/2006.

(3.) According to the appellant, he was employed by the respondent No. 1 as driver on a monthly salary of Rs.4,000..00 The accident occurred during and in the course of employment under the respondent No. 1. Respondent No. 1 as employer and the respondent No. 2 as insurer of the vehicle are liable to pay compensation.