HANUMAN MILLING INDUSTRIES Vs. RATAN LAL ALIAS RATTU

JUDGEMENT

(1.) THIS appeal is directed against the order, dated August 10, 1994, passed by the Commissioner for Workmen's Compensation (Labour Court) Sagar, in Workmen's Compensation Case No. 3/93.

(2.) THE respondent Ratan Lal alias Rattu had filed an application for compensation under the Workmen's Compensation Act, 1923 (hereinafter referred to as 'the Act' for short ). He claimed in this application that he suffered an injury to his left arm on May 22, 1987 while he was working on a Expeller Machine. The result was that due to accident there was an amputation of his arm. This application was filed on October 8, 1987.

(3.) IT appears that the respondent filed an application, dated November 29, 1990, claiming that he was entitled to interim compensation amounting to Rs. 25,000/-The applicant filed a reply opposing the grant of interim compensation on the ground that under 'the Act' and the Rules made thereunder, there is no provision for making an interim compensation. For this reason, the Commissioner for Workmen's Compensation had no jurisdiction to grant an interim compensation on the application filed by the respondent on November 29, 1990.