E K IMRAN Vs. D SEKAR

JUDGEMENT

(1.) The appellant has preferred this Civil Miscellaneous Appeal against the Order in W.C.No.229 of 2010 dated 17.12.2012 passed by the Deputy Commissioner for Workmen Compensation - I, Chennai - 600 006 by raising the following substantial questions of law for consideration:-

(2.) The appellant has raised various grounds in the present appeal, and the same are as under:-

(3.) The case of the appellant is that he was a loadman working in a lorry bearing registration no.TN-23-BZ-4362 at Chinnayanchattiram opposite to Annai Flour Mill. On 03.04.2010, around 3.15 a.m., the driver of the lorry bearing the said registration number had driven the lorry rashly and negligently and colluded with another lorry bearing registration No.AP-03-X-8238 standing on the left side of it resulting in grievous injuries to the appellant.