R NALLAYAN Vs. CHINNA IRUSAN

JUDGEMENT

(1.) THE opposite party before the Commissioner for Workmen's Compensation, Salem , in W. C. No. 342 of 1992 has preferred this appeal aggrieved over the award passed by the Commissioner granting a sum of Rs. 27,625 payable by the opposite party the applicant.

(2.) THE applicant's case is that he was a worker in the sugarcane crusher of the opposite party and on 24. 6. 1992, his left hand fingers were caught inside the crusher and four fingers except thumb were crushed resulting in a permanent disablement and that he was receiving a wages of Rs 30 per day and has prayed for compensation.

(3.) THE learned counsel appearing for the respondent would on the other hand argue that the appeal itself is not maintainable on the ground that there is no question of law involved in the case before the commissioner for Workmen's compensation and the appeal is therefore misconceived and it is liable to be dismissed.