CHAIRMAN, CHHATTISGARH STATE ELECTRICITY BOARD (NOW CHHATTISGARH STATE POWER DISTRIBUTION COMPANY LTD.) Vs. VAASU RAM GUPTA

JUDGEMENT

(1.) Present is an appeal under Section 30 of the Workmen's Compensation Act assailing the award dated 6-4-2009, passed by the Commissioner for Workmen's Compensation, Labour Court, Raigarh. Vide the said impugned award the Tribunal in a claim case under the provisions of Workmen's Compensation Act has awarded an amount of Rs. 1,34,676/- as compensation.

(2.) The appeal was admitted for hearing on 3-9-2012 on the following substantial question of law :

(3.) The counsel for the appellant submits that he intends to challenge the impugned award on the solitary ground that the claim petition of the claimant was maintainable under the provisions of the Employee's Compensation Act as the injury suffered by the claimant would fall within the ambit of Section 3 of the Workmen's Compensation Act.