DIVISIONAL MANAGER, JKSFC, DODA Vs. KABIR AHMAD

JUDGEMENT

(1.) This appeal is directed against the award dated 27.04.2010 passed by the Commissioner Workmen's Compensation (Assistant Labour Commissioner), Doda, whereby the application of Kabir Ahmad, respondent No.1 herein, under Section 3 of Workmen's Compensation Act came to be allowed and he was held entitled to a compensation of Rs.269083/- only, which included interest @ 12% per annum upto the date of award. This award was to be satisfied by the J&K State Forest Corporation, through Divisional Manager, Doda.

(2.) The facts-in-brief as projected in the award are that on 08.08.2004 while dressing a log of wood in Compartment 66, Kandairi Nala of State Forest Corporation, Division Doda, the axe struck on the right foot of respondent- Kabir Ahmad, as a result of which he received traumatic injuries to all toes of his right foot, which ultimately resulted in contracture deformity of toes and he became disabled. In the application, he claimed to be 18 years of age at the time of accident and was earning Rs.150/- per day as wages.

(3.) With a view to substantiate his claim, respondent-Kabir Ahmad produced witnesses, namely, Abdul Latif, Noor Mohammaed and Dr. Nizam-ul-Din, Medical Officer, District Hospital, Doda.