MAHA LAXMI HOSIERY Vs. GOVIND SINGH

JUDGEMENT

(1.) The appellant has preferred the present appeal under Sec. 30 of the Workmen's Compensation Act, 1923 (hereinafter, referred to as the 'Act') seeking setting aside of the order/judgment dtd. 15/9/2016 passed by the learned Commissioner, Employee Compensation, North District, Delhi in WCD/106/NW/06/2076-78.

(2.) Brief facts, as borne out from the case records, are that respondent No.1/Govind Singh (hereinafter, referred to as 'the workman') had filed a claim application on 12/6/2005 seeking compensation under the Act for injury suffered by him during the course of his employment with the firms namely, M/s Sanjeev Hosiery and M/s Maha Laxmi Hosiery. It was claimed that he was working as a Machine Man since January, 2003/November, 2005 and his last drawn salary was Rs.8,000.00 per month.

(3.) The relevant extract of the impugned order reads as under: -