KARUPPASAMY Vs. THIRU KANAGARAJ
LAWS(MAD)-2018-10-280
HIGH COURT OF MADRAS
Decided on October 10,2018

KARUPPASAMY Appellant
VERSUS
Thiru Kanagaraj Respondents

JUDGEMENT

V.M.Velumani, J. - (1.)This Civil Miscellaneous Appeal has been filed against the award dated 21.12.2015 made in W.C.No.20 of 2012 on the file of the Deputy Commissioner of Labour, Tirunelveli, Sankarankovil.
(2.)The appellant is the claimant. He filed the said claim petition claiming a sum of Rs. 5,00,000/- for the injuries sustained by him in the accident. In the Claim Petition filed by the appellant, percentage of disability was fixed at 40% as certified by the Doctor and applying the formula, the Deputy Commissioner of Labour, Tiruneveli, directed the second respondent to pay the compensation amount within a period of 30 days from the date of receipt of a copy of that order.
(3.)Against the said order, the present appeal is filed by the claimant.


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