AMIT KUMAR Vs. PACKING HOUSE

JUDGEMENT

(1.) The appeal is directed against the order passed by the Commissioner under Workmen's Compensation Act, Ambala (Commissioner for short) dismissing the claim of the appellant.

(2.) Counsel for the appellant argued that the Commissioner had dismissed the claim on the ground that there was no disablement of permanent nature. It was categorically held that the appellant was an employee with the respondent and he had suffered injuries during the course of his employment but the claim was declined on the ground that disability was temporary in nature.

(3.) Counsel for the respondent, however, argued that the Workmen's Compensation Act (Act for short) spoke of compensation regarding death or permanent disability. The claim preferred by the appellant before the Commissioner was, therefore, rightly rejected.