DEEP METAL INDUSTRIES Vs. B D GAIKWAD

JUDGEMENT

(1.) THIS is an appeal against the judgment dated 20th February, 1987 in Application (WC) No. 13 of 1986 on the file of Commissioner for Workmens Compensation, IInd Labour Court, Pune. I have heard the learned Advocates appearing for both the sides.

(2.) THE respondent was a workman in the appellant company. He sustained an injury in an accident on 11th August, 1985 while cleaning a machine. He preferred a claim petition before the Court below asking for compensation for the injury sustained during the course of employment. The same was resisted by the appellant by filing a written statement. After enquiry, the learned Lower Court has held that the respondent is entitled to compensation and awarded a total compensation of Rs. 41,506. 87 ps. Being aggrieved by that order, the management has come up in appeal.

(3.) THE learned Counsel for the appellant raised the following three points in support of the appeal :--