BALDEV SINGH Vs. SECRETARY P S E B

JUDGEMENT

(1.) THE appellant claimant has assailed the award given by Mr. Darshan Singh, Commissioner, Workmen's Compensation, Amritsar, whereby his laim petition has been dismissed on the ground that an amount of Rs. 27,356/- has already been paid to him by the respondents.

(2.) THE facts of the case are that the appellant-claimant Baldev Singh was employed, as daily wage worker with the respondents and was working at Electricity Office Gowal Mandi, Amritsar. On September 19, 1992, during the course of employment, he met with an accident and was seriously burnt by electric flash. He suffered permanent loss of function of his right hand. Civil Surgeon, Amritsar, assessed loss of claimants earning capacity of working upto 50 per cent due to this accident. He was drawing Rs. 1150/- per month and was aged 25 years at the time of this accident. He claimed Rs. 62,361. 62 paise along with interest under Section 4-A (3) of the Workmen's Compensation Act, 1923 (in short, 'the Act')-

(3.) THE respondents admitted the accident, the employment of the claimant as well as his average wage paid to him. It was also admitted that Civil Surgeon, Amritsar, has assessed the loss of claimant's earning capacity of working upto 50 per cent due to this accident. They calculated the amount of compensation under Section 5 (a) of the Act and paid Rs. 27,356/- to the claimant-appellant by depositing this amount on April 28, 1994.