ASSISTANT ENGINEER (RURAL ELECTRIFICATION) RAJASTHAN STATE ELECTRICITY BOARD, MERTA CITY, DIST. NAGAUR Vs. TEJA RAM JAT

JUDGEMENT

(1.) This appeal under section 30 of the Workmen Compensation Act, 1923 (for short 'the Act') is directed against the judgment and award dated 15.2.91 passed by Commissioner, Workmen Compensation, Bikaner (for short 'the Commissioner') whereby the learned Commissioner awarded compensation of Rs. 17,481.44 and directed to deposit the same within sixty days from the date of the judgment, falling which the awarded amount shall carry Interest @ 15% p.a. Aggrieved by the impugned judgment and award, the employer Assistant Engineer (Rural Electrification) (for short 'the employer') filed the instant appeal.

(2.) I have heard learned counsel for the parties, perused the judgment and award impugned as also the material available.

(3.) It is contended by the learned counsel for the appellant employer that the respondent sustained personal injuries due to the accident out of and in the course of employment on 1.7.77 while attending a complaint of a consumer for jumper-tightening on the electrical pole at village Talanpur, met with an accident and received electric shock. As a result of electric shock, the respondent workman. (for short 'the workman') fell down and sustained injuries. He was treated in the hospital and on 8.7.77, after about a period of one month, he resumed his duty and since then he has been continuously on duty with the employer. The workman filed a claim for compensation before the Commissioner on 1.7.88, i.e. after a lapse of period of 11 years. The claim was not accompanied by an application seeking condonation of delay.