SARDAR SINGH Vs. HARIDAS MOHANANDA

JUDGEMENT

(1.) THIS is an appeal Under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as 'the Act').

(2.) AN application was filed before the Commissioner under the Act for compensation by the Respondent alleging that on 19 6 -1981 while he was engaged as a mason for construction of the building of the appellant he was injured on account of contact with electrical current through an iron rod coming in contact with the overhead electric line as a result of which, his left hand was amputated. It is claimed that notice for settlement was given to the appellant but the appellant did not respond.

(3.) RESPONDENT examined live witnesses and produced two documents in support of his assertion. Appellant examined five witnesses to disprove the assertion of the respondent. Commissioner on consideration of the materials on record held that the respondent was engaged as a mason by the appellant who sustained injuries in course of and arising out of the employment on 19 -6 -1981 resulting in amputation of his left hand. Accordingly, compensation having been awarded, this appeal has been filed.