RONAK ICE COLD STORAGE Vs. ASHIF MUZAFFAR SHEIKH

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 21.03.2001 passed by the learned Commissioner, Labour Court, Junagadh in Workmen Compensation (Non-Fatal) (A) No.20 of 1997, whereby the learned Commissioner directed the appellant to pay Rs. 40,748/- to the opponent-original claimant with 12% interest.

(2.) The brief facts of the case are that the respondent was working with the appellant-Ronak Ice Cold Storage as a labourer and because of office work, on 05.01.1997, alongwith other employee Ashok Govindbhai, he went on motorcyle and while returning, his scooter was slipped and he sustained injuries on right leg and for that initially, he was admitted in Mangrol Government Hospital. Thereafter, since Orthopedic treatment is not available at Junagadh Government Hospital, he was admitted in his hospital of Junagadh Orthopaedic Dr. Dholakia and it is alleged that he also sustained permanent nature of disability in his leg.

(3.) Heard Mr. Kishan Prajapati, learned advocate for Mr. Ashish Dagli, learned advocate for the appellant and Mr.Shakeel Qureshi, learned advocate for the respondent.