DHARMENDRA Vs. MANAGING DIRECTOR SHIV TUBE MANUFACTURING CO

JUDGEMENT

(1.) Being aggrieved by the order dated 8.2.2013 passed by Commissioner for Workmen's Compensation, Labour Court, Indore in WCNF 16/2012 for compensation on account of injuries was dismissed, the present appeal has been filed.

(2.) Short facts of the case are that in an accident which took place on 5.12.2008 appellant sustained injuries. Appellant filed the claim petition under the provisions of ESI Act which was withdrawn with a liberty to file the claim petition under the provisions of Workmen's Compensation Act. Thereafter on 2.3.2011 the claim petition was filed under the provisions of Workmen's Compensation Act which proceeded ex -parte against the respondents. After recording of evidence, learned Court below dismissed the petition on the ground that claim petition filed by the appellant is barred by time.

(3.) With the aforesaid observation, the appeal stands disposed of.