(1.) APPELLANT , by this appeal, has challenged the order passed by Commissioner for Workmen's Compensation in Case No. 17/1988/WCF (New No. 2/1996/WCNF) awarding compensation under section 22 of the Workmen's Compensation Act for injuries ceived by respondent.
(2.) IN short, the case of the respondent before the Commissioner for Workmen's Compensation (hereinafter referred as the Commissioner) was that on 18.12.1987, the manager of appellant directed him to clean the card machine. When he was cleaning the card machine he sustained injuries in the right hand resulting in fracture in the palm and fingers. Immediately he was taken to hospital, from where he was referred to Government Hospital, Chhatarpur. There he was admitted and was treated. For the fracture, a plaster was given. He remained hospitalised for about 20 days. Plaster was. opened and his palm and fingers were disfigured and crippled resulting in permanently disability. Non -applicant contested the claim. The learned Tribunal framed the issues and after recording the evidence, arrived at following findings :
(3.) SO far as the petition regarding initiation of contempt proceedings against the respondent, learned counsel for the appellant has not placed any material and fact to satisfy this Court that because of initiation of contempt proceedings against the Presiding Officer, he was prejudiced and the order was passed. The alleged contempt petition is in respect of non -compliance of the order of this Court in which ii was directed that Presiding Officer of Labour Court at Sagar sought time to take necessary steps for recovering the amount of compensation from respondent No. 3 and also for refund of the amount deposited in the Bank with interest acrued thereon. From the perusal of the order itself, I do not find that the order was passed with prejudiced mind. In the circumstances, first ground raised by the counsel for the appellant is not sustainable.