PRABHU VERMA Vs. D P INDUSTRIES

JUDGEMENT

(1.) The petitioner has challenged the award of the Labour Court whereby his statement of claim has been dismissed.

(2.) The petitioner was working with the respondent as a Power Pressman with effect from 06th December, 2000.

(3.) On 19th September, 2003, the petitioner's left hand was stuck in the machine during the course of his employment due to which the fingers of his left hand were amputated.