JUDGEMENT
V.P. Gupta, J. -
(1.)Shri Thona Respondent was employed as a Beldar in Uhl Hydel, I and C Division, Jogindernagar. He met with an accident on 31st May, 1973, at about 1 P.M. He was carrying a stone and his foot slipped with the result that he had a fall and sustained injury on (R) index finger having a fracture of meta -carpal bone. The injury was caused during the course of his employment as a Beldar. He remained under treatment as an out -door patient in Civil Hospital, Jogindernagar, for about 15 days. He was employed on daily wages and his average monthly wages were Rs. 112.50. The report of this accident was made by the Sectional Officer to the Sub -Divisional Officer, Power House Sub -division, Jogindernagar, who forwarded the same to the Executive Engineer. The Executive Engineer forwarded the report to the Superintendent Engineer and a copy of the same was also forwarded to the Commissioner, Workmen's Compensation, Mandi, for information.
(2.)After receipt of the report, the Commissioner, Workmen's Compensation, started proceedings in the case. He recorded the statements of the Respondent and the S.D.O., Power House Sub -Division, Jogindernagar, and also took on the file a medical certificate issued by the Medical Officer, Incharge Civil Hospital, Jogindernagar. After completing this enquiry he awarded an amount of Rs. 3000/ - as compensation to the Respondent, vide his order, dated 12th September, 1974.
(3.)The Appellants have now challenged the order of the Commissioner, dated 12th September 1974.
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