PARAS RAM SONI Vs. COMMISSIONER FOR WORKMENS COMPENSATION

JUDGEMENT

(1.) THIS appeal is filed under Section 30 of Workmen's Compensation Act, 1923, questioning the legality and propriety of as many as three orders in succession namely Order dated July 4, 1996, Order dated April 21, 1999 and order dated June 28, 1999, passed by the learned Commissioner Workmen's Compensation (Labour Court, Ujjain) in case No. 7/90, case No. 3/98 and case No. 18/99. Facts necessary for the disposal of this appeal need mention in brief.

(2.) RESPONDENT No. 2 filed a claim before the Commissioner, Workmen's Compensation against the appellant (herein) claiming compensation for the injuries he suffered during the course of and arising out of an employment. It was alleged that on June 5, 1989, while the respondent was on duty working on the tractor trolly No. MOU- 5861, belonging to appellant, he suffered injuries on his body. He alleged that he was in the employment of appellant on a monthly salary of Rs. 500. He claimed a sum of Rs. 10,000 by way of compensation as per the provision of Workmen's Compensation Act.

(3.) THE appellant contested the claim, and filed reply. He denied the allegations and contended that a false case has been filed.