SANGAM LAL Vs. BALDEV SINGH AND OTHERS

JUDGEMENT

(1.) The impugned award was passed by the court of Commissioner under the Workmens' Compensation Act, Kurukshetra (Commissioner for short) on account of the injuries received by the appellant. In the course of his employment under respondents No.1 to 3, left hand of the appellant was amputated in the harvesting machine. Compensation to the tune of Rs.1,63,327/- was granted, to be paid by the Insurance Company with interest at the rate of 12% per annum from the date of order.

(2.) Learned counsel for the appellant assailed the award of the Commissioner on two grounds, firstly that interest was made payable from the date of order whereas it should have been given from one month after the accident and secondly on the ground that no penalty was awarded in terms of Section 4-A of the relevant Act.

(3.) Learned counsel for the appellant argued that though actually disability of the appellant was assessed at 39%, he was practically 100% disabled due to loss of his left hand because that deprived him of his ability to work as a labourer. Reliance was placed on the authority Pratap Narain Singh Deo Vs. Shrinivas Sabata and another, 1976 AIR(SC) 222 .