VIBGYAR PLASTICS Vs. K. MUNUSAMY

JUDGEMENT

(1.) MANAGEMENT is the appellant. Appeal is directed against the judgment of the learned Single Judge, confirming the order of the Commissioner for Workmen's Compensation -II, Chennni, awarding a sum of Rs. 70,318/ - as compensation to the injured workman together with interest at 12% per annum from the date of petition till realisation.

(2.) ADMITTEDLY , as on the date of accident, the injured was a workman under the appellant and the accident also took place during the course of employment. The only question canvassed before us by the learned Counsel for the appellant/ management is that considering the nature of injuries suffered by the respondent, the compensation awarded is grossly excessive. In support of his contention, he brought to our notice the two medical certificates, issued by the doctors. The first certificate Ex. A -1 occurring in page 3 of the typed set of papers was issued by the doctor, who did not treat the injured, whereas, the second certificate, Ex. A -4 was issued by the doctor, who treated the injured - According to the appellant, the first certificate is not liable to be acted upon, as it is not issued by the doctor, who treated the injured and reliance has to be placed solely on the second certificate, issued by the doctor, who treated the injured. We are afraid, we cannot accede to such a farfetched contention. We have perused both the certificates. On a perusal of the certificate, on which reliance is placed by the appellant also, we find that the injured has suffered crush injury to the finger and that he underwent hospitalisation from 5.6.1996 to 19.6.1996. It is also clear from the second certificate that the injured underwent 'K. Wire Fixation' surgery and other procedures. It is also on record that the injured underwent physiotherapy for attaining mobilisation of the thumb and other fingers, which, as a result of the injury, could not be brought together. We are told that, as a matter of fact, the injured underwent physiotherapy for a period of three months.

(3.) IN the result, we confirm the judgment of the learned Single Judge and dismiss this L.P.A. Consequently, the connected C.M.Ps., are closed. No costs.