Mr.J.Mohammed Ali vs P.Subramani
2021 Latest Caselaw 2472 Mad

                                                                               C.M.A.No.1939 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 03.02.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                C.M.A.No.1939 of 2016


                     Mr.J.Mohammed Ali                                           ..Appellant

                                                         Vs.

                     1.P.Subramani
                     2.M/s.United India Assurance
                      Company Limited,
                      Motor Third Party Cell,
                      'Silingi Buildings',
                      No.134, Greams Road,
                      Chennai – 600 006                                          ..Respondents

                     Prayer : Civil Miscellaneous Appeal filed under Section 30 of the
                     Employees Compensation Act, against the decree and judgment dated
                     04.11.2015 made in W.C.No.360 of 2014 on the file of Commissioner
                     for Workmen's Compensation-II (Deputy Commissioner of Labour-II),
                     Chennai.


                                      For Appellant    : Mr.K.Varadhakamaraj
                                      For Respondents : R1 – Left
                                                        R2 – Mr.J.Micheal Visuvasam




https://www.mhc.tn.gov.in/judis/




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                                                                                  C.M.A.No.1939 of 2016

                                                                         S.M.SUBRAMANIAM, J.

                                                                                                  kak

                                                JUDGMENT

The claimant filed the appeal, seeking enhancement of

compensation.

2. In view of the fact that this Court considered the entire issues in

C.M.A.No.1020 of 2016 and modified the compensation. Thus, further

adjudication in the present appeal is unnecessary and consequently, the

appeal for enhancement filed in C.M.A.No.1939 of 2016 stands

dismissed. No costs.

03.02.2021

kak Index: Yes/No Internet:Yes/No Speaking/Non-Speaking order

To Commissioner for Workmen's Compensation-II (The Deputy Commissioner of Labour-II) Chennai.

C.M.A.No.1939 of 2016 https://www.mhc.tn.gov.in/judis/