SURESH PASWAN Vs. KLA CONSTRUCTION TECHNOLOGIES PVT. LTD

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Delhi at New Delhi in First Appeal No. 511 of 2016, by which the High Court has allowed the said appeal preferred by the respondent - employer and has set aside the order passed by the Commissioner, Employees' Compensation awarding compensation of Rs.3,74,364.00 to the appellant herein, the injured employee has preferred the present appeal.

(2.) That the appellant filed an application for compensation before the Commissioner, Employees' Compensation. It was the case on behalf of the appellant that while he was working at the construction site under the respondent-employer, he fell down from the roof of the first floor and suffered grievous injuries, which resulted in 60% permanent disability. The appellant relied upon the disability certificate dtd. 13/9/2009 issued by Dr. Umesh Kumar Singh, Civil Surgeon-cum-Medical Officer, Gardiner Road Hospital, Patna certifying that the appellant sustained 60% disability, which was as a result of the accident. It appears that the respondent - employer disputed the disability certificate dtd. 13/9/2009 as well as his disability as assessed 60% under the said disability certificate. The learned Commissioner, Employees' Compensation awarded a total sum of Rs.3,74,364.00 towards the compensation taking the permanent disability of the appellant as 60%.

(3.) We have heard the learned counsel for the respective parties at length. We have also gone through and considered the earlier disability certificate dtd. 13/9/2009 relied upon by the claimant as well as the learned Commissioner, Employees' Compensation as well as the report dtd. 9/11/2017 of the Medical Board constituted pursuant to the order passed by the High Court dtd. 21/3/2017. It is true that the Medical Board in its report dtd. 9/11/2017 has opined that the appellant has not suffered any permanent disability. However, at the same time, it is required to be noted that the disability certificate issued by Dr. Umesh Kumar Singh, Civil Surgeon-cum-Medical Officer, Gardiner Road Hospital, Patna was of the year 2009 and the Medical Board constituted pursuant to the order passed by the High Court examined the injured employee after a period of approximately nine years from the date of accident. At the relevant time, the employer did not make any application before the Commissioner, Employees' Compensation to constitute a Medical Board and the injured be examined by the Medical Board. The employer ought to have made such a request before the Commissioner, Employees' Compensation at the earliest opportunity. Be that as it may, considering the fact that the appellant did suffer the injuries due to fall and at the relevant time, it affected his 60% earning capacity, it may not be that nothing was to be awarded to the appellant - injured employee by way of compensation.