(1.) Present appeal has been preferred by the appellant M/S.M.P.Industries under Section 30 of the Employees Compensation Act, 1923 to impugn an order dated 27.08.2013 of learned Commissioner by which the appellant was directed to pay compensation of Rs. 3,52,231/- to the respondent. The appeal is contested by the respondent.
(2.) I have heard the learned counsel for the parties and have examined the file.
(3.) Claim petition was filed by the respondent under Section 22 of the Employees Compensation Act, 1923. It was averred that the respondent was employed as a mechanic in the appellant's factory. During the employment, he suffered occupational respiratory diseases due to use of certain chemicals / acids in the factory during production process. No safety measures / devices were provided to him while working in the said factory. Because of excessive use of the chemicals, the claimant contracted respiratory diseases and no treatment was provided for it. The claimant got medical treatment and incurred around Rs. 14,150/- on medical expenses and this amount was not reimbursed to him. On 30.05.2009, the management terminated his service illegally. Demand notice served upon the appellant did not have any effect.