A SHIVAIAH Vs. FUES GEAR ELECTRICAL LIMITED

JUDGEMENT

(1.) The appellant / applicant has preferred the present appeal against the order dated 24.05.2004, made in W.C.No.195 of 2003, on the file of the Deputy Commissioner of Labour-II/Assistant Commissioner of Labour-2, Chennai-6.

(2.) The short facts of the case are as follows:-

(3.) It was submitted that on 26.08.2002, when the applicant was working as a Machine Operator, in night shift, in the opposite party's firm, his index finger of his left hand was inadvertently drawn into the pressing machine, due to which he sustained injuries. He was admitted at Government Stanley Hospital, wherein his 2nd finger was amputated. Subsequently, he rejoined duty but was removed from service. It was submitted that the applicant had sustained 20% disability due to the injuries sustained in the accident. At the time of accident, the applicant was aged 22 years and was getting a salary of Rs.3,000/- per month. Hence, the applicant had filed the claim petition against the opposite party.