KARNATI RAMESH REDDY Vs. CH SUDHAKAR REDDY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred under Sec. 30 of Workmen's Compensation Act, 1923 (in short 'The Act') against the impugned order dtd. 31/7/2010 in W.C. No.13 of 2009 on the file of the Commissioner for Workmen's Compensation and Deputy Commissioner of Labour, Ongole (in short, "Commissioner").

(2.) The appellant herein was the applicant, the respondent Nos.1 & 2 herein were the Opposite Parties before the learned Commissioner. For the sake of convenience, the parties hereinafter will be referred to as they arrayed before the learned Commissioner.

(3.) Initially, the applicant approached the Commissioner, seeking compensation of Rs.4,00,000.00 for the injuries sustained in the accident on 11/8/2008 while he was discharging his duties as driver of the lorry bearing No.AP 16 TU 5666 belonging to O.P. No.1. The learned Commissioner on appreciation of the evidence on record and after hearing both the counsel, dismissed the claim on the point that the applicant has not sustained any permanent disability and thereby any loss in his earning capacity.