GHULAM MUSTAFFA LONE Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) This appeal is filed against the award dtd. 23/2/2005 passed by the Commissioner Workmen's Compensation Act (Assistant Labour Commissioner), Doda (hereinafter to be referred to as Commissioner) in case titled, 'Ghulam Mustafa Lone v/s Divisional Manager, J&K SFC '.

(2.) Briefly stated facts which arise for consideration in this appeal are, that appellant(Claimant) was working in compartment No. 19, Keshwan Jungle, Kishtwar as Chirani Mistri. On 30/8/1997, during chiran work in the compartment 19, Keshwan Jungle, Kishtwar, he met with an accident, as a Galli hit him. This accident resulted in fracture of his leg, suffered injuries to his foot and others multiple injuries. As a result of grievous injuries received by him, he suffered permanent disability, therefore, affected his earning capacity.

(3.) The appellant, thus, filed a claim petition before the Assistant Labour Commissioner, Doda against the employer for compensation. As per the claim of the appellant, he received injuries as a result of the accident while on work and suffered permanent disability from 25% to 30%. Since he suffered permanent disability and was unable to do the same work, he approached the Commissioner by filing a claim petition for grant of lump sum compensation of Rs.2,46,000.00.