RAMJIBHAI SHIVABHAI MAKWANA Vs. EIMCO ELECON (INDIA) LIMITED

JUDGEMENT

(1.) Heard learned advocate Mr. U.T.Mishra for the appellant, learned advocate Mr. Varun Patel for defendant No.1 and learned advocate Ms. Krupali Bhatt for learned advocate Mr. Palak Thakkar.

(2.) By this appeal the appellant has challenged the order dtd. 31/12/2019 passed by the Employees Compensation Commissioner, Labour Court, Anand in Workman Compensation Application (Non-fatal) No. 4 of 2014 on the ground that the appellant was not entitled to any compensation for the accident which took place in the year 1983 after more than 26 years.

(3.) It is the case of the appellant that he was initially appointed as fitter in the respondent-establishment on 6/6/1977. In the year 1983, the appellant met with an accident during the course of his employment and he was hospitalized as outdoor patient in Kheda Civil Hospital. A certificate was issued by the hospital to the effect that the appellant has suffered 20% permanent disability in the vision of left eye.