ZILA MAHA PRABANDHAK BHARAT SANCHAR NIGAM LTD Vs. COMMISSIONER WORKMEN4S COMPENSATION AND ASST LABOUR COMMISSIONER

JUDGEMENT

(1.) HEARD Sri P. S. Adhikari, Sr. Advocate, assisted by Sri B. S. Adhikari, counsel for the appellant.

(2.) BY the present A. O. filed under Section 30 of the Workmen Compensation Act, 1923, appellant has prayed for setting aside the judgment and order dated 3/7. 6. 2004 passed by the Workmen Compensation Commissioner and Assistant Labour Commissioner, Haldwani Nainital in W. C. Suit No. 47 of 1999 Labru Singh Vs. Zila Maha Prabandhak BSNL and Others. 2. Briefly stated, an application was filed by the respondent no. 2 / applicant being W. C. A. No. 47 of 1999 praying to the following effect:. . (VERNACULAR MATTER OMMITED ). .

(3.) ACCORDING to the application, on 16. 8. 1998, the claimant, who was engaged as a daily wage line man in the department of BSNL, was doing repairing work on the telephone pole, he got the serious injuries on his right hand because of the flow of electric current on the telephone liens from the hanging high voltage electric wire. His right hand was cut down partially by the doctors from 5 to 6 inches from the wrist. Claimant has submitted that 70% disability has come in the working capacity. At the time of accident, the claimant was earning a sum of Rs. 80/- per day i. e. Rs. 2080/- per month and he was 27 years of age.