SHANTARAM GOVIND KAMAT Vs. RAMA RAGUNATH AMONKAR

JUDGEMENT

(1.) This is an appeal under Section 30 (1) (a) of the Workmen's Compensation Act directed against the order dated 12-10-72 passed by the Commissioner of Workmen's Compensation awarding a lump sum compensation of Rs. 4,900 to the respondent.

(2.) A few important facts are no longer in dispute. The respondent on the relevant date i.e. 7-9-69 was a workman employed by the appellant/opposite party which are tin manufacturers and use various machines for the purpose. As a result of the accident the respondent/workman received injuries to the 2nd, 3rd, 4th and 5th fingers of his left hand and these had to be amputated 'by the doctor. The salary of the respondent/workman was Rs. 130 per month.

(3.) The respondent/workman submitted his claim for compensation on the ground that he received the above injuries by accident arising out of and in the course of his employment.