CHIEF SECRETARY Vs. LALSANGLIANA

JUDGEMENT

(1.) Heard Ms. Mary L. Khiangte, the learned Government Advocate for the appellants. As for the respondent applicant, he is represented by Mr. Johny L. Tochhawng.

(2.) This is an appeal against the Judgment & Award dated 12.12.2017, passed by the Commissioner under the Employee's Compensation Act, 1923 (Compensation Act) in WC Case No. 15/2015 preferred by the State appellants. By the said Judgment & Award, the respondent applicant was awarded a sum of Rs. 2,93,819/- alongwith 12% interest per annum from the date of the accident as compensation. It is seen from the records that prior to filing the instant appeal, the appellants have already deposited the final award of Rs. 4,49,543/- (inclusive of interest) before the Commissioner, as mandated by Section 30 of the Compensation Act.

(3.) Facts of the case as projected by the respondent applicant is that on 25.07.2013, the applicant was detailed to repair electric line of College Veng Feeder at Arhuan, Salem Veng, while he was on top of the electric pole, the electric current passed through the line and as a result, he was caught by the electric current. He got severe burnt injuries on the both sides of his hand as well as in his legs. The injuries sustained by him has left him with 40% functional disability causing great hardship in the discharge of his work as a Muster Roll employee under the Power & Electricity Department. As such, the applicant has claimed for maximum compensation as admissible in law for having suffered 40% functional disability.