HANSA ESTATES PRIVATE LIMITED Vs. KALIYAMOORTHY

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/respondent against the Order dated 29.12.2004, made in W.C.No.49 of 2004, on the file of the Commissioner for Workmen's Compensation II and Deputy Commissioner of Labour II, Chennai, awarding a compensation of Rs.1,13,736/-, failing which together with 12% interest per annum, from the date of filing the claim petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree, the appellant/respondent has filed the above appeal praying to set aside order passed by the Tribunal.

(3.) THE Deputy Commissioner of Labour (Workmen's Compensation) had framed the two issues for the consideration namely: (i)Whether the claimant has sustained injuries in the course of employment with the opposite party? (ii)What is the quantum of compensation the claimant is entitled to? And who is liable to pay compensation?