NEW INDIA ASSURANCE CO. LTD Vs. RAJU

JUDGEMENT

(1.) Challenge in this appeal is to the Judgment and order rendered by the learned Commission for Workmen Compensation and Labour Judge Jalna (for short the Commissioner) whereby the Commissioner has awarded the compensation of Rs.300288.00 against the appellant and respondent No.2.

(2.) Respondent No.1 (for short claimant) was working in the factory of respondent No.2. At the relevant time when he was working in factory suddenly a hot steel rod came on to his head and thereby he sufered serious injury. He was immediately shifted to Dr. Agrawal's Hospital and thereafter Seth Nandlal Dhoot Hospital,Aurangabad. He was there as indoor patient for 17 to 18 days in unconscious condition. He was operated there. He has trachectomy tube in situ and has left hemiplegia. At the time of accident, he was 26 years old and drawing Rs.5,000.00 per month as wages. In the said accident he sufered 30% total permanent disability.

(3.) The claimant fled a claim petition before The Commissioner Compensation and Labour Judge, it is allowed. Against said Judgment and order this appeal.