SUNIL BALI Vs. SEMLAL

JUDGEMENT

(1.) With the consent of the parties, the appeal is heard finally and disposed of.

(2.) The present is an appeal under Section 30 of the Employee's Compensation Act, 1923 (for short, the Act) against the award dated 11.04.2017 passed by the Commissioner Employee's Compensation Act, Labour Court, Bilaspur, in Claim Case No.46/EC Act/2013 (Non -Fetal). Vide the said impugned award, the Commissioner in claim case under the Act has awarded compensation of Rs.1,19,410/-. In addition, a penalty of Rs.59,705/-has also been imposed. It is this award which is under challenge in this appeal.

(3.) The present appellant was the respondent No.2 before the Labour Court and that he has been jointly and severally held liable for payment of compensation along with respondent No.1 i.e. respondent No.2 in the present appeal.