R KARUNAKARAN Vs. HI-TECH CONSTRUCTION

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the workman seeking enhancement of compensation awarded by the Commissioner, Workmen Compensation in W.C.Case No.128 of 2014.

(2.) The fact that the appellant was working as Centring Carpenter in the site of the first respondent is not denied. Similarly, the fact that there was an accident on 23.10.2013 at about 3.15 p.m, as a result of which, the appellant lost all the five fingers in his right hand and sustained fractures in the fingers in left hand is also not denied. It is also not in dispute that the five fingers in the right hand have been amputated and due to the fractures the fingers in the left hand are bent.

(3.) The Commissioner, Workmen Compensation based on the evidence of the Doctor fixed the loss of earning capacity at 65% and awarded a compensation of Rs.5,97,843/-. Aggrieved by the same, the Workman has come up with this appeal.