SOUTH EASTERN COALFIELDS LTD Vs. BALKISHAN

JUDGEMENT

(1.) THIS appeal under Section 30 of the Workmen's Compensation Act, 1923 (henceforth 'the Act' for short) is directed against the order dated 18. 1. 1993, passed by the Commissioner for Workmen's Compensation, Shahdol, in W. C. Case No. 22 of 1989.

(2.) THE facts of this case are as follows: The respondent No. 1 was working as a Switch Board Attendant in Birsinghpur Colliery of South Eastern Coalfields Ltd. On 27. 5. 1987, the respondent No. 1 was trying to remove an electric pole from one place to another. During the course of his employment, he suffered an injury on account of electric fire due to the electric current in the wire falling short. He, therefore, claimed compensation to the extent of Rs. 50,000/- on the ground that he suffered an injury on his left hand and also on his body.

(3.) THE appellants did not dispute that an accident occurred on 27. 5. 1987. It was claimed that respondent No. 1 suffered only minor injuries, but he did not suffer any disablement on account of the injury and, therefore, claimed that the application for compensation should be dismissed.