SALIM Vs. NEW INDIA ASSURANCE CO, LTD

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against an order passed by the High Court of Karnataka, Bench at Dharwad, on 27/3/2018, whereby an Award passed by the Commissioner under the Employees " Compensation Act, 1923, awarding a sum of Rs.5,46,711.00 along with interest at the rate of 6% was modified to that of Rs.1,47,124.00 along with interest at the rate of 12%.

(3.) The Award was modified keeping in view the fact that the disability suffered by the appellant, as assessed by the Commissioner, is not 45%, but 15% and, therefore, the High Court reduced the amount of compensation awarded. The sole reasoning given by the High Court to reject the medical evidence is that the Doctor has assessed the disability as per the norms of World Health Organisation [WHO] and such norms emanate from socio-economic factors that operate in advanced countries and not in the country like India.