MANAGER UCO BANK ICF BRANCH Vs. A KUMAR

JUDGEMENT

(1.) THE opposite party in W.C.No.58/98 on the file of the Commissioner for Workmen's Compensation -I/Deputy Commissioner of Labour -I, Chennai has brought -forth this appeal under Section 30 of the Workmen's Compensation Act against the order of the said Commissioner dated 06.06.2001 directing the appellant herein/opposite party to pay a sum of Rs.1,24,788/ - as compensation for the injuries sustained by the respondent herein/claimant.

(2.) THE respondent herein/applicant had preferred a claim on the file of the Commissioner for Workmen's Compensation -I/Deputy Commissioner of Labour -I, Chennai under Section 10 of the Workmen's Compensation Act in W.C.No.58/98 for the injuries sustained by him on 04.12.1997 from the appellant herein/ opposite party making the following allegations: -

(3.) THE lower authority, namely Commissioner for Workmen's Compensation, Chennai conducted an enquiry in the said workmen's compensation case in which three witnesses were examined as A.W.1 to A.W.3 and five documents were marked as Ex.A1 to Ex.A5 on the side of the respondent herein/applicant, whereas one witness was examined as R.W.1 and one document was marked as Ex.B1 on the side of the appellant herein/opposite party. The learned Commissioner for Workmen's Compensation, after considering the evidence, came to the conclusion that the petitioner was a workman under the appellant/opposite party and that he met with an accident arising out of and in the course of his employment under the appellant/opposite party which resulted in 50% disability. Consequently the Commissioner passed an order directing the appellant/ opposite party to pay a sum of Rs.1,24,788/ - as compensation to the respondent/applicant together with an interest at the rate of 12% per annum.