ORIENTAL INSURANCE COMPANY LTD Vs. K CHANDRASEKAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the award of compensation passed under the Workmen's Compensation Act in W.C.No.361 of 2005, dated 12.03.2012, on the file of Commissioner for Workmen's Compensation, Salem.

(2.) Insurance company is the appellant. According to the appellant, the accident has taken place on 04.12003, in which, the lorry insured by them bearing registration No.TN-39-F-5776 met with an accicent and capsized. In the said accident, driver, cleaner and other employees of the second respondent employer were injured.

(3.) The present claim petition is filed by the first respondent. But, in the F.I.R., the name of first respondent was not found. Therefore, the claim, as made by the first respondent, according to the appellant, is not maintainable and that the appellant is not liable to pay any compensation for a person, who was not connected with the accident. Further, the name of the cleaner was shown as Chinnathambi, but the claimant's name is Chandrasekar and, therefore, the appellant need not pay any compensation for the above claim.