P.RAJA LINGAM Vs. SABNAB PARVEEN

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the orders of the Commissioner for Workmen 's Compensation and Assistant Commissioner of Labour, Nizamabad (for short 'Commissioner ') in W.C. No.186 of 2003 in awarding compensation of Rs.85,572/- only as against his claim of Rs.4,00,000/- with interest at 24% per annum for the personal injuries sustained by him during the course of his employment under the Opposite Party No.1 - respondent No.1.

(2.) The parties are hereinafter referred to as they were arrayed in the WC case.

(3.) The case of the appellant was that he was working as a cleaner on Lorry bearing No.AHT 9828 under the control of the Opposite Party No.1 and was drawing a salary of Rs.4,000/- per month. On 18.04.2002 at about 11.30 a.m. while he was travelling in the lorry during the course of his employment and when reached Madhapur village, the lorry was driven by its driver in a rash and negligent manner with high speed and the driver lost control over the lorry and hit a cyclist from behind and the lorry turned turtle due to which the appellant sustained fracture injuries to both bones of his left leg and lacerated wound to head and multiple and grievous injuries on various parts of the body. Hence, he filed WC case claiming compensation of Rs.4,00,000/-.