KARTIKRAM SHRIVAS Vs. PERSONAL MANGER SECL

JUDGEMENT

(1.) BEING aggrieved by the award dated 29.04.2011 passed by the Commissioner for Workmen's Compensation, Labour Court, Korba (for short 'the Commissioner') in case No. 48/WCAct/2007(N.F.) whereby and whereunder the Commissioner has ordered registration of Memorandum of Agreement presented before him by the employer, i.e. South Eastern Coalfields Limited, the instant appeal has been preferred by the employee i.e. appellant herein.

(2.) ACCORDING to the appellant, the appellant is an employee working as Optometry Technician Grade B under the employment of respondents. As per the direction of respondent No.2, on 17.01.2007 when he was taking the patient namely Umesh Kumar Sahu in the Ambulance from Gevra to Apollo Hospitals, Bilaspur, on way at Pali, the Ambulance hit the stationary Truck, as a result of which the appellant sustained injuries. Thereafter, the appellant was under the treatment of Nehru Shatabdi Hospital, Korba.

(3.) AFTER receipt of the case on remand, the Commissioner has passed the award impugned and registered the memorandum of agreement arrived at between the parties. Hence, this appeal under Section 30 (e) of the Act of 1923.