SRINIVASAN Vs. KAPOORKHAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed against the award dated 25.08.2014 passed in W.C.No.56 of 2009.

(2.) A substantial question of law raised in the appeal is relateable to the facts and cannot be construed as an acceptable substantial question of law within the meaning of Section 30 of the Workmen Compensation Act.

(3.) The fact remains that the respondent was working with the appellant in his Industry namely S.S.Industry at Alandur. He was employed as a Plastic Moulding Operator. On 24.01.2004, around at 11.00 a.m., when a plastic piece colluted in the machine and he carefully efforting to take away the same from the said machine, unfortunately, the respondent/claimant fell down on the machine which resulted grievous injuries including crush injury in his left hand. The respondent was treated as in-patient and thereafter, continued his treatment. The Deputy Commissioner of Labour adjudicated the issues with reference to the documents and evidence produced. The factum regarding the accident was established and the employer/employee relationship was also proved by the respondent. Thus, the Deputy Commissioner of Labour granted an award amount of Rs.1,79,538/- (Rupees One Lakhs Seventy Nine Thousand Five Hundred and Thirty Eight Rupees Only) along with interest at the rate of 12% per annum.