UNION OF INDIA Vs. DHIRUBHAI MOHANBHAI THERASHA

JUDGEMENT

(1.) This appeal has been filed by the appellants-original opponents being aggrieved and dissatisfied with the judgment and award dated 30-8-1996 passed by the Commissioner for Workmen's Compensation, Labour Court, Rajkot, in Workmen Compensation (N.F.) Application No.127 of 1992 awarding compensation of Rs.33,888/- to the present respondent-original applicant with interest @ 6% per annum and penalty of Rs.8472/- .

(2.) Facts in short are that the present respondent-original applicant was a workman working at Khandheri Railway Station as a Cabinman. On the date of incident i.e. on 28-7- 1987, on completion of his duty at 8 a.m., when the workman was returning to his quarter, he had a quarrel on his way with one Sidi and his wife, who threw stones at him causing serious injuries on his eyes. The workman therefore filed Workmen Compensation (N.F.) Application No.127 of 1992 before the Workmen's Compensation Commissioner claiming compensation.

(3.) After hearing the learned advocates for the parties and considering the oral as well as documentary evidence on record, the impugned judgment was delivered by the Commissioner for Workmen's Compensation. Feeling aggrieved and dissatisfied with the said judgment, present appeal has been preferred by the present appellants-original opponents.