PRAKASHBHAI HEERABHAI AMBALIYA Vs. SANJAYBHAI TAPUBHAI DEGAMA

JUDGEMENT

(1.) This appeal under Sec. 30 of the Workmen's Compensation Act , 1923 ("W.C. Act" for short) is preferred by the employer to assail the order of the Commissioner for Workmen's Compensation and Judge (J.D.), Labour Court No.3, Rajkot (Morbi-Camp) in W.C. (Non-Fatal) Case No. 7 of 2014, whereunder the appellant herein is directed to pay a sum of Rs.3,65,958.00 with 12% simple interest and penalty of Rs.1,82,979.00 to the respondent.

(2.) The facts giving rise to present appeal are not many and moved in narrow compass.

(3.) I have heard Mr. Jitendra H. Singh learned advocate for the appellant and Mr. Pankaj Desai, learned advocate for the respondent.