JODHPUR VIDYUT VITRAN NIGAM LIMITED Vs. GURDEV SINGH

JUDGEMENT

(1.) The appellant assails the award dtd. 22/7/2008 passed by the Commissioner under the Workmen Compensation Act, Sriganganar, whereby a sum of Rs.2,39,458.00 was awarded to the workman, who has suffered injuries while working on 33 KV Sub-Station, Gharsana.

(2.) The submission of learned counsel for the appellant firstly is that they were not able to contest the claim on account of their officer not appearing, against whom they have taken departmental action.

(3.) Second submission on merits is that the amputation of leg has been caused after a period of six years. In the meanwhile, the workman had already attained superannuation from the services, after rejoining the duties and after undergoing treatment from the date he suffered the accident. This way he had put in three years of service, and it is after two years further that he preferred claim stating that the injury had resulted in the amputation of his leg. However, no proof has been submitted in this regard. Thus, learned counsel submits that the award dtd. 22/7/2008 deserves to be set aside.