ADDITIONAL CHIEF MECHANICAL ENGINEER Vs. S SUBBIAH

JUDGEMENT

(1.) THIS appeal arises out of the order passed by the Deputy Commissioner of Labour Commissioner for Workmen's Compensation, Tiruchirappalli dated 9.1.1986 in Workmens' Compensation Application No. 47/1984.

(2.) THE applicant in his application has stated as follows: THE applicant is employed under the Opposite Party and he was injured by an accident on 15.9.1982 in the course of his employment. THE monthly wages of the applicant is Rs. 962-47. THE applicant was treated as an in patient in the Railway Hospital, Golden Rock for about a month. THE Chief Medical Officer fixed the percentage of the earning capacity at 10% and an amount of Rs. 4200/- was sanctioned as compensation by the A.C.M.E. But the compensation was not paid. Hence the application.

(3.) ON the above pleadings, the Deputy Commissioner of Labour, has passed the impugned order directing the Opposite Party to deposit a sum of Rs. 4200/- (Rupees Four thousand and two hundred only) being the compensation eligible to the applicant within 30 days from the date of receipt of this order.