STEEL AUTHORITY OF INDIA LTD. Vs. KANTARU PARIDA

JUDGEMENT

(1.) EMPLOYER is the Appellant in this appeal under Section 30(1), Workmen's Compensation Act, 1923 (hereinafter referred to as 'the Act') where the appeal is entertainable on substantial question of law only.

(2.) MR . S.N. Satpathy, the learned Counsel for the Appellant, submitted that the Respondent did not meet with the accident on the last date of his service which was in course of employment. On the question of computation of compensation, Mr. Satpathy submitted that on account of mere fall and remaining unconscious, inference of loss of vision is unreasonable.

(3.) THE Act does not provide for compensation depending on the length of service, even on the last day of his service if the workman is injured as a result of accident in course of duty he is entitled to the compensation as provided under the statute.