JKSFC Vs. MOHD AMIN

JUDGEMENT

(1.) This order shall dispose of the application seeking condonation of delay of 92 days in filling an appeal against the award dated 15.06.2016, passed by Assistant Labour Commissioner, Doda (for brevity "Commissioner"), in File No. 91-I, filed under Section 3 of the Employees Compensation Act, 1923 (for brevity the "Act")

(2.) The background facts those emerge from case in hand are that a claim petition came to be filed by the non-applicant/respondent herein who is alleged to have received injuries arising out of and in the course of employment with the applicant herein while working as a labourer on 19.03.2006.

(3.) The claim petition is stated to have been objected by the applicant herein before Commissioner on the ground that the respondent herein is not entitled to any compensation while denying the accident and liability to pay compensation. The Commissioner is stated to have passed the award dated 25.02.2017 amounting to Rs. 1,62,745/- in favour of the respondent along with an interest @ 12% per annum under Section 4 of the Employees Compensation Act, 1923.