S. MURUGAN Vs. MADRAS HARD TOOLS LTD.

JUDGEMENT

(1.) The appeal is directed against the Award passed in W.C.No.94 of 2001, dated 08.12.2003 on the file of the Deputy Commissioner of Labour I, Chennai-6.

(2.) The Appellant claims that he was working under the establishment of Opposite Party company. It is dealing with iron rods etc.,under the name and style of Madras Hard Tools Ltd., and he was working as cutting worker at their ware house and drawing salary of Rs.6000/- per month. It is the case of the appellant that on 9.11.1999 at about 11.00 a.m. while he was in the employment, he met with an accident, that a iron rope was cut off and piece of iron rope hit his left eye deeply and due to which he lost the left eye and lot of blood came out from the left eye and the co-workers took him to the Jayasri Hospitals and one Dr.Jayabalan gave first aid and removed the iron piece from the left eye. Then he was admitted to the Government eye Hospital on 28.4.1999.

(3.) The defence of the respondent is total denial of applicant's employment under them.