UNDRALLA CHINNA RAO Vs. N.BABU RAO

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. 24/1/2006 in W.C. No.94 of 2004 on the file of the Commissioner for Workmen"s Compensation and Assistant Commissioner of Labour, Vijayawada (hereinafter be referred to as "the Commissioner").

(2.) The Appellant herein was the Applicant. The respondent Nos.1 and 2 herein were the Opposite Party Nos.1 and 2 before the learned Commissioner.For the sake of convenience, the parties hereinafter will be referred to as arrayed before the learned Commissioner.

(3.) The case of the appellant in brief is that: The Applicant worked as a lorry driver under opposite party No.1. On 2/8/2003. While he was travelling from Madras to Visakhapatnam, when the vehicle reached Gokul Krishna Engineering College gate, he met with an accident and sustained grievous injuries to his right leg, resulting in permanent disability. He took treatment at Government Hospital, Sullurpet. The Police registered it as Cr.No.67/2003. Thereafter, he took treatment at Government Hospital, Vijayawada, and he underwent surgery and a steel rod was inserted. As the accident occurred during the course of employment, he sought compensation of Rs.3,00,000.00 along with 15% interest per annum as he used to get Rs.3,500.00 per month as salary, apart from Rs.500.00 to Rs.600.00 per month as the batta before the accident.