MAGHAR SINGH Vs. JASWANT SINGH

JUDGEMENT

(1.) THIS appeal is directed against the judgment of Senior Sub Judge Sangrur exercising the powers of Commissioner under the Workmen's Compensation Act, dated October 12, 1987. The Commissioner had dismissed the application of the workman under the Workmen's Compensation Act.

(2.) THE case of the appellant before the Commissioner was that he was employed as workman on the farm of Jaswant Singh respondent and on 26. 7. 1984 he had sustained personal injury by an accident arising out of and in the course of his employed with Jaswant Singh while working on Toka Machine of Jaswant Singh which has resulted in loss of both of his hands causing permanent disablement of the nature of 100% of his earning capacity. It is alleged that his monthly wages were Rs. 360/- besides meals for the day.

(3.) ON the basis of the pleadings, the following issues, were framed:1. Whether the petitioner was employed by respondent and met with an accident? OPA. 2. If issue No. 1 is proved to what amount as compensation he is entitled to? OPA 3. Whether this application is not competent? OPR 4. Relief.