P. DHARMARAJ Vs. KUPPUSAMY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal filed under Section 30 of the Workmen's Compensation Act, 1923, against the award passed in E.C.No.429/2016 dated 31.07.2019 on the file of the Workmen's Compensation Commissioner, Coonoor.

(2.) The matter is listed today under the caption, 'for admission'.

(3.) Learned Counsel for the appellant would submit that the claimant/respondent herein was working as a Machine Operator in the appellant's Company, namely, ''Amman Hallo Bricks''. While so, on the date of accident on 17.09.2008 at about 12.00 p.m., when the respondent was operating the machine, it was reported that his right hand was caught and drag into the machine suddenly and unexpectedly and he sustained severe injuries for which he was immediately rushed to LKM Hospital, Erode wherein he was given first aid and then, he was brought to Ganga Hospital, Coimbatore. In the said hospital, he underwent treatment as in-patient for the period from 17.09.2008 to 4.11.2009. After the said accident, he has laid a claim before the Deputy Commissioner of Labour, Salem, Camp at Erode, in W.C.No.230/2010 raising huge and unreasonable amount of compensation as though the accident took place in the appellant's Amman Hallo Bricks Company in Arachalur, Erode District. Subsequently, the same was dealt with by the learned Workmen's Compensation Commissioner, Coonoor and renumbered as E.C.No.429/2016.