PARASURAMA OIL MILLS Vs. KANNAN

JUDGEMENT

(1.) THIS appeal is directed by the Management against the award of Rs. 4,116/passed by the Commissioner for Workmen's Compensation, Madras-6 in W.C. No. 109 of 1981.

(2.) THE case of the respondent is that he was a workman under the appellant right from the year 1970 and he was paid a sum of Rs. 480/per month as wages. Apart from this, he was paid daily a sum of Rs. 3.00 covering tea expenses and bus fare. On 12.12.1980 at 6 A.M. he met with an accident duringthe course of his employment in the oil mills belonging to, Messrs. Parasurama Oil Mills, the appellant herein and got his right hand index finger severely injured. He was (thereafter immediately taken to the hospital by a co-worker by name Krishna and consequent upon the injury sustained by him, it became permanent disability and the movement of his finger completely paralysed. Hence, he claimed compensation of Rs. 4,500/-.

(3.) IN the result, the appeal fails and stands dismissed. However in the circumstances of the case, there will be no order as to costs.