VINAYAKA SPINNING MILLS Vs. MINOR SATHIYA

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is directed against the Award of the Deputy Commissioner of Labour, Salem, in W. C. No. 294 of 1998, dated 22. 2. 2002 awarding compensation of Rs. 28,796/ -.

(2.) BRIEF facts of the case are as follows:-The Respondent/ Claimant was employed as Reeling Machine Operator in Sri Vinayaka Spinning Mills belonging to the Appellants/opposite parties. During the course of her employment, on 26. 11. 1996 at about 9. 30 a. m. when she was correcting the belt which was running the machine, she sustained fracture of both bones in the left leg. She was taken to Critical Care Centre Hospital, Ammapet Main Road, Salem for treatment by the employer. The Respondent/ Claimant had taken treatment as inpatient till 3. 1. 1997 and thereafter she continued to take treatment as out patient. Due to the accident, she suffered disability of 20%. Claiming compensation of Rs. 1 lakh, the Respondent/claimant has filed the claim application before the Deputy Commissioner of Labour, Salem.

(3.) DENYING the averments and employment of the Claimant as Reeling Machine Operator, the Appellants/ opposite paries contested the claim application. The Appellants/opposite parties also raised the plea that the daily wages of Rs. 25/- claimed by the Respondent is on the higher side.