KHUSILAL Vs. RAJKUMAR MILLS

JUDGEMENT

(1.) THIS appeal arises out of a claim for compensation under Workmen's Compensation Act. Appellant Khusilal was employed as a labourer in folding department of Rajkumar Mills Ltd., Indore getting Rs. 87 -11 -0 P.M. While on duty in the Mills he got his four fingers, part of his thumb and a portion of his palm cut off. This took place on 23 -7 -1953. He therefore claim Rs. 2530/ - on the basis that his right hand was rendered permanently useless. The injury was said to have been caused as he was taking out selvedge of the cloth on the calendering machine when his right hand got trapped inside the roll.

(2.) THE Management admitted the facts that he was an employee in the folding department getting Rs. 73 -12 -0 P.M. and that he suffered an injury as described but it was denied that his right hand had been rendered permanently useless. It was contended that the Petitioner could get compensation according to the schedule fixed for the kind of injury he suffered under the Workmen's Compensation Act. It was submitted that the Petitioner would be paid compensation immediately on receipt of the same from the Insurance Company less Rs. 439 -3 -6 paid in advance.

(3.) HE further admitted that he could make use of the wrist for support.