JHARKHAND ISPAT UDYOG PVT LTD Vs. MANIKDAS MANIKPURI

JUDGEMENT

(1.) The instant employer's appeal is directed against the order dated 22.12.2006 passed by Commissioner for Workmen's Compensation-cum-Labour Court, Bilaspur in Case No. 905/W.C.A. 2004 (N.F.). Personal injury is caused to Manikdas Manikpuri, respondent No. 1, on 24.8.2003 by accident arising out of and during the course of his employment resulting in amputation of his right leg below knee. The above accident had occurred at village Ramgarh, District Hazaribagh, Jharkhand. Manikdas Manikpuri, respondent No. 1, is resident of Mauza Murkuta, Post Office Dagauri, Tahsil and District Bilaspur, Chhattisgarh.

(2.) Manikdas Manikpuri, respondent No. 1, preferred claim petition before Commissioner for Workmen's Compensation-cum-Labour Court, Bilaspur, claiming compensation for the injuries sustained by him in the said accident.

(3.) On a close scrutiny of the evidence led, Commissioner awarded Rs. 2,58,336 as compensation against the appellant. Hence, this appeal.