P C BALARAM RAJA Vs. PREMA

JUDGEMENT

(1.) Heard the learned counsel appearing for both sides and perused the records carefully.

(2.) The appellants herein 1 to 4 are the share holders and the 5th respondent was a contractor of the firm, where the first respondent / petitioner, while working as labour, has met with an accident, due to which, her right hand thumb finger upto 1st phalanx was amputated and sustained fracture in the right hand wrist. PW2 - Doctor, attached to Tenkasi Government Hospital, has assessed 65% partial permanent disability and to that effect, he has given Ex.P5 - Disability Certificate. The Deputy Commissioner of Labour, after considering the oral and documentary evidence, has awarded a sum of Rs.2,88,200/- as compensation, out of which a sum of Rs.2,48,200/- was directed to be paid by the appellants 1 to 4 / respondents 1 to 4 and a sum of Rs.40,000/- was directed to be paid by the 2nd respondent / 6th respondent.

(3.) At the time of admission, the following substantial questions of law were framed for consideration: