MADAN RAO JAGTAP Vs. RAJSHREE PLASTIC PIPE FACTORY

JUDGEMENT

(1.) This miscellaneous appeal is preferred by the claimant under section 30 (wrongly typed as section 80) of the Workmen's Compensation Act against an award dated 30.12.1996 passed by the Labour Court (Commissioner, Workmen's Compensation), Mandsaur in Claim Case No. l/WC/86/non-fatal. By the impugned award, the learned Commissioner, Workmen's Compensation has dismissed the claim petition of appellant (claimant) on the ground that it is preferred beyond the period of limitation. This appeal is to challenge this finding.

(2.) In short, the facts leading to this appeal are that appellant (a worker) while working in the factory belonging to respondent on 31.7.1984, met with an accident. As a result of accident, the appellant suffered injuries in his left hand as he lost his fingers. According to appellant his left hand has become totally useless as he cannot use it for any purpose.

(3.) This led to the filing of claim petition by the appellant (claimant) before the Commissioner, Workmen's Compensation (Labour Court, Mandsaur) under section 10 of the Act. This application was filed on 26.8.1986. In the claim petition the appellant (claimant) claimed compensation amounting to Rs. 23,760 for the loss sustained due to injuries suffered by the claimant in his left hand.