SURJIT SINGH Vs. GOSPEL PAPER BOARD MILLS

JUDGEMENT

(1.) SURJIT Singh filed an application on 16th January, 1983, under the Workmen's Compensation Act, against the Gospel Paper Board Mills, Industrial Estate, Patiala, for award of Rs. 12,936 as compensation for the loss of his left eye while working on the grinding machine on 20th September, 1981. He claimed that he was getting Rs. 650 per month, and had served a notice of the accident and claim on 15th May, 1982. The application was contested by the management and it denied that he was in its service. The receipt of the notice was admitted, but the same was stated to be false. No other plea worth noticing was raised. The learned Commissioner framed the following issues: "1. Whether the applicant was a workman employed under the respondent on 20th September, 1981?

(2.) IF issue above is proved, whether the applicant suffered personal injury during the course of his employment under the respondent on20th September, 1981 ?

(3.) TO what amount is the applicant entitled on account of compensation and interest thereon against the respondent ?