THE DIVISIONAL ELECTRICAL ENGINEER Vs. K. AMARAPPA

JUDGEMENT

(1.) THIS appeal by the employer is directed against the order of the Commissioner for Workmen's Compensation, awarding a sum of Rs. 6,860.00 towards compensation for the personal injuries sustained by the workman, the Respondent herein, in an accident that took place on July 3, 1967.

(2.) THE Respondent was working on July 3, 1967 as a Helper at Sadasivpet Distribution Section of the Andhra Pradesh State Electricity Board. The workman was injured while he was attending to a fault on the I.T. line. He preferred a claim under Section 10 of the Workmen's Compensation Act of 1923 (hereinafter called the Act) for a sum of Rs. 5,040/ - towards the compensation for the personal injuries sustained by him. The claim was resisted by the Appellant herein before the Court of the Commissioner for Workmen's Compensation on various grounds. One of the objections raised was that the accident took place on account of the negligence of the workman and therefore he is not entitled to any compensation.

(3.) THOUGH notice has been served on the Respondent on 8 -1 -1971 none has appeared when the case is called in this Court.