SHANMUGARAJ Vs. SASHIKUMAR

JUDGEMENT

(1.) The order dated 8.7.2002 passed in W.C. No. 240 of 1997 by the Assistant Commissioner for Workmen's Compensation, Tiruchirapalli is being challenged in the present Civil Miscellaneous Appeal.

(2.) The respondent herein as petitioner has filed W.C. No. 240 of 1997 on the file of the Assistant Commissioner for Workmen's Compensation, Tiruchirapalli praying to pass an award of Rs. 5,00,000/- in his favour wherein the present appellant has been shown as sole respondent.

(3.) It is stated in the petition that on 23.3.1997, the petitioner has served as one of the employees of the respondent in threshing machine which belongs to him and the same has been engaged for threshing paddy in the field of one Gunasekaran. During the course of employment of the petitioner, he met with an accident and due to that his right leg below knee has become amputated. The threshing machine by which the accident has happened belongs to the respondent and since the accident has happened during the course of employment of the respondent, the respondent is liable to pay compensation of Rs. 5,00,000/- to the petitioner.