BANSILAL K GAJJAR Vs. RAM ASHRE KALLU

JUDGEMENT

(1.) BY way of present appeal, opponent no.1, original employer has challenged the order of the Workmen Compensation Commissioner, Ahmedabad dated 12/9/2000 in Workmen Compensation Application No.53 of 1983 whereby the Workmen Compensation authority has awarded Rs.33,763/- from 31/3/1983 i.e. date of with 12% simple interest to the applicant of the original application.

(2.) THE facts of the present case are that the original applicant was working with the appellants herein who are doing construction business. THE original applicant was working as a meson with the construction company of respondents-appellants herein. While working with the original respondents he has met with an accident somewhere in 10/10/1982 as a result of which he has suffered permanent disability and therefore he has filed an application being Workmen Compensation Application No.53 of 1983 before the Workman Compensation Commissioner, Ahmedabad. THE Workman Compensation Authority while considering issue no.1 in detail has discussed evidence of both the sides and concluded that present appellants are required to pay compensation to original applicant and thereby awarded compensation of Rs.33,763/- as aforesaid.