BAHADARSINH JIVAJI RATHOD Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) This First Appeal Is Filed By The Appellant Under Section 30 of The Workmen Compensation Act praying for modifying the judgment and order dated 07.08.2008 passed by the learned Commissioner, Labour Court, Nadiad in Workmen Compensation (Non Fatal) No. 82 of 1993 (Old No.7 of 1992), whereby the learned Commissioner party allowed the application and directed the opponents to pay Rs. 31,769/- with 50% penalty of the awarded amount i.e. Rs. 15,885/- to the appellant with 6% interest from 09.04.1991 till realization.

(2.) The Brief Facts Of The Case Are That The Appellant Was Working With the respondents as an Electric Wireman. On 24.04.1988, when the appellant was doing electric work in Transformer (DP) at Motipura Village, at that time, the accident took place and due to the said accident, the appellant received serious injuries of paraplegia. Since the date of the accident, the said injury is not recovered and hence he is on bed ridden condition. Hence, the appellant preferred an application seeking compensation before the learned Commissioner.

(3.) Heard Mr. R.K.Mansuri, Learned Advocate For The Appellant And Mr. S.P.Hasurkar, learned advocate for respondent No.1. Rule issued by this Court is duly served upon the respondent No. 2, however, none appeared