HUTTI GOLD MINES COMPANY Vs. RATNAM

JUDGEMENT

(1.) A company called the Hutti Gold Mines Company, Ltd., is the appellant before us, and this appeal is presented under S. 30 of the Workmen's Compensation Act in which the complaint made is that assessment of the compensation payable to one of its employees, who is the respondent before us, is excessive.

(2.) The employee was an underground workman in the company. On January 28, 1957 he met with an accident which admittedly arose out of and in the course of his employment. The injury which he sustained during that accident resulted in "fracture dislocation of the body of the lumbar vertebra No. 1."

(3.) On 26 October, 1957, it is stated, there was an agreement between the employee and the company that the employee should receive from the company a sum of Rs. 420 in full and final settlement of all his claims against the company. That agreement was forwarded by the company to the Commissioner of Labour who forwarded it to the Commissioner of Workmen's Compensation, Raichur, for registration under S. 28 of the Workmen's Compensation Act, 1923.