REGISTRAR Vs. HARESHBHAI NARSINHBHAI SANGADA

JUDGEMENT

(1.) Heard Mr.AR Thacker, learned advocate for the appellant.

(2.) This appeal is preferred under Sec. 30 of the Workmen's Compensation Act, 1923 (for short "the WC Act") to assail judgment and order dtd. 27/9/2019 passed by the Commissioner for the Employee's Compensation Act , (Labour Court), Dahod in WC(Non Fatal) Application No.187 of 2008.

(3.) Facts lie in narrow compass. The appellant awarded a contract to respondent No.2 for construction of institute of Biotechnology Building. The respondent No.2 engaged respondent No.1 herein as casual labourer (mansion) for construction work. The respondent No.1 came in contact with live electric wire while going his work on 19/7/2002, as a result of this, he suffered 100% disability body as a whole. Therefore, he filed WC (Non Fatal) Application No.187 of 2008 before the Commissioner (WC) Dahod, claiming compensation of Rs.5,45,967.00 with interest @ 18%. The Commissioner by its judgment and order, has allowed the application and has directed the appellant and respondent No.2 to pay a sum of Rs.5,45,976.00 as compensation jointly and severally with interest @ 12%. The appellant is not happy with the impugned order of the Commissioner and therefore, this appeal.