A. PERUMAL Vs. P. RAMACHANDRAN AND ORS.

JUDGEMENT

(1.) Aggrieved over the award dtd. 31/1/2007 passed by the Deputy Commissioner for Labour-II [Commissioner for Workmen's Compensation-II], Chennai, in W.C.No.211 of 2005, the appellant, who is the claimant in the above claim petition has preferred this appeal, seeking the relief to set aside the award passed by the Labour Deputy Commissioner and for enhancing the compensation amount.

(2.) For the sake of convenience hereinafter the parties are referred to, as per their litigative status before the Tribunal.

(3.) It is a case of injury. The claimant A.Permal was employed under the first respondent, on 30/5/2003, at about 9.00p.m., while the claimant was travelling as Loadman in a Lorry bearing Registration No.TN-31- A-2122 near Vitalapuram Main Road, Kalpakkam, the said Lorry was capsized due to the negligence of the Lorry driver, due to the said accident, the claimant sustained severe head injury. After the accident, the claimant took treatment as inpatient at Government Hospital, Chengalpet, from 31/5/2003 to 3/6/2003 and then continued his treatment as inpatient at Government General Hospital, Chennai from 3/6/2003 to 21/6/2003. Due to the injury, the claimant suffered permanent disability and he could not do any normal work especially the work done prior to the accident. Since the lorry owned by the first respondent and insured with the second respondent, both the respondents are jointly and severally liable to pay the compensation fixed, if any, in favour of the claimant.