UNITED INDIA INSURANCE CO. LTD. Vs. L.SRINIVASULU

JUDGEMENT

(1.) The instant appeal has been filed by the appellant/Opposite Party No.2 (for short 'OP(2)')-Insurance Company challenging the order, dt.28/10/2024 in WC.No.01 of 2013(NF) passed by the Commissioner for Employees Compensation & Deputy Commissioner of Labour, Mahabubnagar, (for short 'the Commissioner'), in granting a sum of Rs.2,43,278.00 towards compensation to the 1st respondent/applicant.

(2.) For brevity and better understanding of the case, the parties will hereinafter be referred as they are arrayed before the Commissioner.

(3.) The applicant filed an application under Sec. 22 of the Employees' Compensation Act, 1923 (for short 'the Act') claiming compensation of Rs.5,00,000.00 for the injuries sustained by him, during the course of his employment as a cleaner on lorry bearing No.AP 24 Y 6646 belonging to Opposite Party No.1 (for short 'OP(1)').