ANAND DUPLEX LTD Vs. RAJEEV KUMAR

JUDGEMENT

(1.) Heard Sri Shekhar Srivastava, learned counsel for the appellant and Sri Nigamendra Shukla learned counsel for the claimant/respondent.

(2.) The present appeal is directed against the judgement and order dated 29.12.2017 passed by the Commissioner Workmen Compensation Act, 1923/Assistant Labour Commissioner, Meerut Region, Meerut whereby the Commissioner has allowed W.C. Case No. 58 of 2007 of claimant/respondent.

(3.) The brief facts giving rise to the present appeal are that Rajeev Kumar, respondent, is said to be employed with the appellant as technician of paper machine to operate machine and to cut and roll papers. The respondent while on duty on 31.08.2005 at about 10:30 AM met with an accident with the machine which resulted into fatal injuries. The nature of injuries suffered by the respondent was fracture in his right leg and injuries in his stomach. The respondent was admitted in Mool Chand Nursing Home where he underwent treatment for about 6-7 hours and, thereafter, he was shifted to Bharat Nursing Home where his right leg was operated and screws were implanted and he was remained in hospital from 31.08.2005 to 24.09.2005. For the injuries suffered by him in his stomach, he had undergone treatment from 24.09.2005 to 04.10.2005 at Sushila Jaswant Rai Hospital.