NATIONAL INSURANCE CO. LTD. Vs. MUNNA LAL

JUDGEMENT

(1.) Being aggrieved by the award dated 20.09.2005 passed by the Commissioner for Workmen's Compensation-cum-Labour Court, Jabalpur in Case No. 118/03/W.C. (Non Fatal), this appeal has been filed under Section 30 of the Workmen's Compensation Act, 1923.

(2.) It is admitted fact at the time of accident, Munnalal/respondent no. 1 was working at M/s Mirific Enterprises/respondent no. 2 and due to the accident he sustained grievous injuries in his right hand. His middle finger of right hand and two phalanges of index finger was amputated.

(3.) In Trial Court, respondent no. 1/Munnalal's case was that he was working as a labour with respondent no. 2 and at the time of accident i.e. on 31.10.2002, he was manufacturing gum when suddenly his right hand came into gear of insturnar and two phalanges of index finger and middle finger of his right hand was amputated. He lost grip of his right hand. Respondent no. 2 was his employer and appellant was the insurance company, therefore, the respondent no. 1/claimant has filed a claim for compensation against them.