MOHAMMAD ISTIYAQUE Vs. STERLING AND WILLSON LIMITED

JUDGEMENT

(1.) Heard finally by consent of learned Counsel appearing for the parties at the stage of admission. Also gone through the written notes of argument filed by the respondent.

(2.) The appellant/original claimant raised the limited challenge to the extent of refusal to grant penalty in terms of Section 4-A(3)(b) of the Employee's Compensation Act, 1923.

(3.) The Appellant was working with the respondent no. 1 as a fitter. During the course of employment, he met with an accident on 14.03.2013 in which his left shoulder and two fingers of the right hand were disabled. The appellant who was earning Rs.6,000/- per month, has filed a claim before the Commissioner, under the Employees Compensation Act.