MAHENDRA KUMAR Vs. MOOL CHAND

JUDGEMENT

(1.) THIS appeal shall also govern the disposal of M. A. No. 134 of 1980 (Moolchand v. Mahendrakumar ). Both these appeals have been filed under Section 30 of the Workmen's Compensation Act, 1923, against the order of the Commissioner for Workmen's Compensation, Ratlam, dated 12th March, 1980, in Claim Case No. 17/1977/w. C. A. (N. F. ).

(2.) THE facts leading to these appeals, in short, are that the respondent in M. A. No. 136 of 1990 filed a claim petition before the lower court alleging that on 9th August, 1976, while working as a silawat under the employment of the appellants during the construction of their house he suffered an injury in the eye due to which his one eye was damaged. He could not attend to his normal duties from 9th August, 1976 to 23rd August 1976, as such he suffered a loss of Rs. 150 on that count and he claimed entitlement of Rs. 12,600 in addition to that as compensation from the appellants.

(3.) THE claim was resisted by the appellants in M. A. No. 136 of 1980 (respondents in M. A. No. 134 of 1980) on the ground that the applicant respondent is not covered by the Workmen's Compensation Act and no injury was caused to the applicant while being in the employment of the non-applicants appellants.