DIVISIONAL MANAGER & ANR. Vs. MOHD. IQBAL BHAT

JUDGEMENT

(1.) This appeal is directed against the award passed by the Commissioner Workmen's Compensation Act (Assistant Labour Commissioner) Kishtwar dated 01.11.2001 whereby he came to award Rs. 1,25,500.00 as compensation to the respondent-workman.

(2.) It appears that the respondent approached the Commissioner below under the Workmen's Compensation Act (hereinafter referred to as Act) for grant of compensation alleging therein that during the course of his employment under the appellant-non-applicant, he sustained bodily injuries resulting into his permanent disablement for which he has not been paid compensation by his employer-the appellant. He has further alleged that he was 26 years old at the time of accident and was receiving Rs. 4000.00 per month from his employer.

(3.) The appellant-non-applicant appears to have resisted this petition by filing their objections. The parties went to the trial court with the following issues:-