A RAJAMANICKAM Vs. V SUBRAMANI

JUDGEMENT

(1.) Challenging the order passed in W.C.No.548 of 2005 on the file of Commissioner for Workmen's Compensation/Deputy Commissioner of Labour, Salem, the respondents in the Workmen's Compensation Case, who are the employers, have filed the above Civil Miscellaneous Appeal.

(2.) The respondent filed the claim petition before the Deputy Commissioner of Labour, Salem, claiming a total compensation of Rs.5,00,000/- (Rupees five lakhs only) for the injuries sustained by him in the course of employment.

(3.) The brief case of the respondent-claimant is as follows: