KOMAL DAS BAGHEL Vs. MAQSOOD KHAN @ PAPPU SETH

JUDGEMENT

(1.) HEARD Shri R.R. Jaiswal, learned Counsel for the applicant, on the question of admission.

(2.) THE first grievance of the learned Counsel is that the Commissioner his neither awarded any penalty or interest on the amount of compensation determined by him. He submits that when some compensation has been awarded, penalty and interest should also be awarded. This does not appear to be correct. It is in the discretion of the commission to awarded penalty or interest while awarding the compensation. Section 30 of the Workmen's Compensation Act does not contemplate an appeal against orders refusing to award interest or penalty. Section 30(1)(aa) provides for an appeal against an order awarding interest or penalty under Section 4A. In this view of the matter, the appeal on this question would not be maintainable.

(3.) THE last grievance of the learned Counsel is that the applicant, because of amputation of his hand, has become wholly unfit for employment and, hence, compensation should have been awarded at the rate of 100% loss of his earning capacity. The argument is an argument of hardship had deserves all our sympathy. However, in view of the admitted position that the injury suffered by the workman is a scheduled injury for which compensation to the extent of 70% is provided, the commissioner had no jurisdiction to go beyond it, and award compensation as claimed by the learned Counsel. The workman, has all our sympathies, but sympathy alone is not able to give him any further relief.