PANCHABHAI KARSANBHAI BAGICHA Vs. DEEPAKBHAI MULJIBHAI VASAN

JUDGEMENT

(1.) THIS Application has been filed u/s. 30 of the Workmens Compensation Act, 1923 r/w/s. 96(2) of Civil Procedure Code praying for the following reliefs :-

(2.) THE facts narrated in brief giving rise to this Application are that the present applicant is a an agriculturist carrying on his work in Taluka Mangrol, District Junagadh and the present opponent was working as a mechanic cum driver with the appellant and was getting a salary of Rs.1,000/= per month from the applicant. On 06.06.1991, when opponent no.1 was on duty of repairing public carrier rickshaw No.GJ-11-4154, two fingers on his right hand were cut and injured. It is the case of the opponent that this had occurred on account of the negligence of the applicant. THEreafter, the respondent No.1 had given notice to the applicant on 14.11.1991 asking him for a compensation of Rs.88,548/- with 40% penalty under the Workmen Compensation Act and the applicant has replied on 23.12.1991 stating that he is not liable to pay him any compensation.

(3.) LEARNED Advocate for the applicant requests for time. Looking to the interest of all the parties concerned, I am of the view that if the applicant deposits the amount of compensation as decreed by the Courts below within a period of one month from the date of this order, the concerned authorities will expedite the matter and thereafter, the appeal may be placed for hearing.