DIVISIONAL MANAGER Vs. MUSHTAQ AHMAD AND ANOTHER

JUDGEMENT

(1.) The appellant has filed this appeal against Award dated 31.07.2017, passed by Assistant Labour Commissioner, Doda in favour of respondent No.1.

(2.) It is stated in the appeal that the claim petition came to be filed against the appellant under the provisions of Employee's Compensation Act. It was alleged that respondent No.1 received personal injuries arising out of and in the course of his employment with the appellant while working as Labourer. It was alleged that on 2-11-1999 while the respondent No.1 was busy in launching scants, the respondent No. 1 was hit by a scant of wood, resulting in factures of both thumbs of respondent No. 1 and with the result, the respondent No.1 became disabled. It was alleged that at the time of accident the respondent was earning Rs. 2,000/- p.m. as wages. It was also alleged that the age of the respondent was 22 years. That after the receipt of the notice, the appellant filed the objections to the claim petition denying employment, accident and liability to pay compensation. That thereafter evidence was led, and ultimately, on 31-7-2017, an award came to be passed. That the appellant is aggrieved of the award dated 31-7-2017 on the following amongst other grounds:

(3.) Heard learned counsel for the appellant and perused the impugned Award.