AHMED HARUN GORI Vs. ABBAS IBRAHIM KARA

JUDGEMENT

(1.) Admit. Mr. J. R. Nanavati, learned Advocate for the respondents waives service. At the joint request of the learned Advocates for the parties, the matter is finally heard and disposed of.

(2.) The appellant while, he was in the service of the respondents sustained employment injury. He therefore, made an application for claiming compensation in the sum of Rs. 29,400.00, under the Workmen's Compensation Act, before the learned Commissioner at Jamnagar. The claim petition was then returned to the claimant-appellant for being presented before the learned Commissioner at Baroda. Accordingly, the appellant presented the claim petition before the learned Commissioner at Baroda. Sometime in December, 1985, the Commissioner under the Workmen's Compensation Act, at Baroda, once again returned the claim petition for being presented before the Commissioner at Jamnagar. Accordingly, the matter, was entertained by the Commissioner at Jamnagar, who has ultimately, on the merits of the case passed an award in the sum of Rs. 5,880.00, by way of compensation, and Rs. 2,9201- by way of penalty, and also awarded interest to the appellant at the rate of 6% per annum on the aforesaid two amounts from 1/01/1986 till realisation. The Commissioner left the parties to bear their own costs.

(3.) The accident happened on 27/06/1982.