(1.) This appeal is directed against the order dated 04-07-2005 in W.C. No. 237 of 2004, on the file of the Commissioner for Workmen's Compensation, Hyderabad, wherein the claim of the appellant was allowed-in-part, awarding compensation of Rs. 1,61,677/- with a direction to the opposite parties to deposit the said amount within 30 days from the date of receipt of a copy of the order, failing which the appellant would be entitled for interest at 9% p.a. from the date of filing of the claim application i.e., 04-12-2004.
(2.) Heard the learned Counsel for the appellant and learned Counsel for the respondents. Perused the record.
(3.) The appellant herein filed claim application before the learned Commissioner seeking compensation of Rs. 4 lakhs for the injuries sustained by him in a motor vehicle accident that occurred on 28-06-2004 in the course of his employment as driver of the auto trolley bearing No. AP 13 V 7632, which was involved in the accident. According to the appellant, on that day, he was driving the said vehicle from Goshamahal to Basheerbagh, Hyderabad and when it reached near Nizam College gate, a scooterist dashed against the auto trolley, as a result of which the auto trolley overturned and the appellant sustained injuries, including fracture of right acetabulum with a displacement.
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