RAMALINGAM Vs. R. THIYAGARAJAN AND ANOTHER

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the order and decree, dated 15.12.2011, in W.C. No. 295 of 2007, passed by the Commissioner for Workman Compensation (Deputy Commissioner of Labour), Dindigul.

(2.) The appellant herein is the claimant/petitioner in W.C. No. 295 of 2007, on the file of the Deputy Commissioner of Labour, Dindigul, camp at Karur and the first respondent herein is the owner of the vehicle/Fiat Uno Car, bearing Registration No. TN-27-K-5518 and the 2nd respondent is admittedly the insurer of the above said car, during the date of accident, which occurred on 23.09.2007.

(3.) The learned counsel appearing for the appellant would contend that the appellant/petitioner was under employment of R1 and was driving the above said car. The said car unfortunately dashed with a tree and as a result of which, the petitioner has sustained grievous injuries in his right eye and face and also over all body and in view of the accident, the petitioner has lost his right side eye and he was permanently disabled and hence, the petitioner claimed a sum of Rs. 5,00,000/- towards compensation for the injuries sustained in the accident.