SURINDER PAL SINGH Vs. SHANKER LAL

JUDGEMENT

(1.) The petitioner has challenged the award dated 15th July, 2015 as well as the order dated 11th April, 2016 passed by the Commissioner, Employees' Compensation.

(2.) On 30th March, 2014 at about 1.30 PM, the respondent was working as a helper in the petitioner's factory when his left hand was crushed in a machine. The respondent's left hand was amputated upto the elbow level. The police registered FIR No.375/2014 dated 31st March, 2014 at P.S. Rajouri Garden under Section 337/287 IPC in which the chargesheet has been filed. The respondent filed an application for compensation before the Commissioner, Employees' Compensation which resulted in the award dated 15th July, 2015 whereby the Commissioner, Employees' Compensation directed the petitioner to pay compensation of Rs.7,48,306/- along with interest @ 12% per annum.

(3.) The petitioner filed an application before the Commissioner, Employees' Compensation for setting aside of the ex parte award which was dismissed vide order dated 11th April, 2016. The petitioner filed an application for recalling of the order dated 11th April, 2016 which was dismissed on 18th May, 2016.