NATIONAL INSURANCE CO., CHITRADURGA Vs. A. GOPALA REDDY

JUDGEMENT

(1.) The Insurer-appellant has preferred this appeal against the award dated 27.02.1998 in case No. WCA:CR: 151/96 by the Commissioner for Workmen's Compensation, Davanagere.

(2.) The first respondent is the claimant. He was working under 2nd respondent as a Fitter. On 21.04.1996 his left hand was caught in the machine as such it was crushed and he sustained grievous injuries. According to him, now he cannot do any work with that hand. As such there is permanent disability to his left hand. He was earning Rs. 2,000.00 per month and aged 31 years as on the date of accident. Hence he claimed compensation of Rs. 2,50,000.00. In addition to examining himself, A1 to A5 are marked and P1 to P3 are marked for the respondents. Compensation of Rs. 2,47,140.00 is awarded.

(3.) Mr. H.S. Lingaraj, the learned Counsel for the appellant has put forth his submissions on two grounds, namely, the percentage of disability and whether the Insurance Company is liable to pay the interest on the compensation. He had relied upon two decisions, namely, Oriental Insurance Co. Ltd. Vs. Raju, ILR 1993(3) Kar 2247 :