ARJUN SINGH Vs. J.K.MINERALS

JUDGEMENT

(1.) This appeal is at the instance of the workman for enhancement of the award amount.

(2.) The appellant was an employee of respondent No.1 M/s J.K. Minerals of which respondents No.2 and 3 are its partners. Respondent No.1 was having a factory/stone crusher at Puruwala, District Sirmaur, H.P. where the appellant on 2.4.2000 Whether the reporters of the local papers may be allowed to see the Judgment? Yes had been working and had been loading the boulders and while doing so sustained injuries which led to the amputation of forearm.

(3.) The respondents No.2 and 3 on 04.04.2000 entered into a compromise with the appellant by paying a sum of Rs.45,000/- for the injuries and had promised to re-employ the appellant.