NARAYANI Vs. MANAGING DIRECTOR, COASTAL PACKER LTD

JUDGEMENT

(1.) THE applicant/workman has filed this appeal challenging the order dated 28th April, 1999 passed in W.C. No. 56 of 1997 on the file of the Commissioner for Workmen 'sCompensation -II (Deputy Commissioner of Labour -II), Chennai -6 stating that for the 4% disability assessed by the doctor, the loss of earning capacity taken at 18% by the Commissioner for Workmen 's Compensation to determine the compensation is erroneous and it should be enhanced. Even though the respondent have been served, none appear on their behalf.

(2.) IT is a case of injury. The brief facts of the case are as follows : - - The appellant, a lady, was employed as a labourer by the second respondent -contractor in the factory of the first respondent. On 15th July, 1996, the appellant was working in the box cutter machine and while operating the said machine, her right hand palm was pulled into the roller and her palm was crushed. She suffered multiple fractures and was treated at the hospital. She filed a claim in a sum of Rs. 1,50,352.50 as compensation with interest.

(3.) BASED on the oral and documentary evidence, the Commissioner for Workmen 's Compensation awarded a sum of Rs. 12.836.00/ - as compensation with interest at 12% per annum from the date of accident. Aggrieved against that order, this appeal is filed seeking enhancement of compensation by the workman.