R P SINGH Vs. ANOOP

JUDGEMENT

(1.) The appellant has challenged the impugned order dated 25th January, 2016 whereby compensation of Rs. 5,94,581/- along with interest @ 12% per annum has been awarded to the respondent.

(2.) The respondent filed the application for compensation before the Commissioner, Employees' Compensation on 20th November, 2011 on the averments that he was working as a blender machine operator with the appellant at monthly wages of Rs. 8,000/- per month; on 25th June, 2011 at about 5:45 P.M., the respondent suffered grievous injuries while working on the blender machine which resulted in the amputation of the left hand; the respondent was hospitalised by the appellant; the police registered FIR No.169/2011 at P.S. Madhu Vihar, Delhi; and the accident occurred during the course of his employment with the appellant.

(3.) The appellant denied the relationship of employment with the respondent. The appellant denied that the alleged accident occurred on 25th June, 2011 in his premises. According to the appellant, the respondent was seen two days prior to the accident outside the factory premises. The appellant further denied having hospitalized the respondent.