G. NAGESH KUMAR Vs. A. DASARATH REDDY

JUDGEMENT

(1.) This appeal is filed against the order dated 27.07.2007 passed by the Commissioner, Workmen's Compensation, in W.C.Case No.8/2001 (NF). The appellant herein is the Claimant before the Commissioner.

(2.) The appellant/claimant filed the claim petition before the Commissioner seeking compensation for the injuries suffered by him in an accident that occurred on 01.03.1999 at Madhavanagar Village, Nizamabad Mandal and District. The Commissioner, after considering the evidence adduced, and after considering that the crime vehicle i.e., Lorry bearing No.ATJ 4127, was insured with the 2nd respondent-insurance company, and considering that the appellant sustained the injury in the course of his employment as a labourer on the lorry of the 1st respondent, awarded a compensation of Rs.1,18,773/- holding the 1st respondent (owner of lorry) and the 2nd respondent (insurance company) jointly and severally liable to pay the compensation.

(3.) Aggrieved by the Commissioner not taking into consideration the wages of the appellant as Rs.3,500/- per month, and also not taking into consideration the loss of earning capacity of the appellant as 70%, and also not awarding interest at 24% per annum on the total claim, the Claimant filed the present appeal.