GURNAM Vs. COMMISSIONER FOR WORKMENS COMPENSATION AND

JUDGEMENT

(1.) THE only question which arises for adjudication in this. Letters Patent Appeal is whether the Workmen's Compensation Commissioner had the jurisdiction to review the order dated March 31, 1996 passed on the application filed by the appellant for grant of compensation. 5

(2.) BRIEFLY stated, the facts of the case are that white he was employed with M/s. Krishna Paper and Board Mills, Pansara, Tehsil Jagadhari (Respondent No. 2) as a cutterman, the gear of the blade of the machine on which the appellant was working suddenly got free and fell on his hands as a result of which thumbs and adjoining fingers of his both hands were cut and had to be amputated. The appellant applied for grant of compensation under the Workmen's Compensation Act, 1923. After considering the evidence produced before him, the Respondent No. 1 held that the appellant was entitled to compensation to the tune of Rs. 56,000/ -. The op-2 erative portion of the order dated March 31, 1986 passed by the Respondent No. 1 reads as under:

(3.) AFTER about 7 months, an application was submitted on behalf of New India Assurance Company for rectification of the order dated March 31, 1986. Vide his order dated November 25, 1986, the Respondent No. 1 accepted the application of the Insurance Company and reduced the amount of compensation from Rs. 56,000/- to Rs. 25,000/- on the ground that as per the evidence of the doctor, the workman was entitled to only Rs. 25,200/-by way of compensation.