DIVISIONAL MANAGER UNITED INDIA INSURANCE CO. LTD. DIVISIONAL OFFICE, 34/3, MMK COMPLEX AKKAMAHADEVI ROAD, P J EXTENSION DAVANAGERE - 577002 Vs. RANGANATH S/O SRIRANGAPPA

JUDGEMENT

(1.) THIS appeal is filed by the insurance company contending that compensation awarded by the Commissioner for Workmen's Compensation is excessive. I have heard the Learned Counsel for insurance company and Learned Counsel for claimant.

(2.) FROM the medical evidence, it is established that the claimant had suffered fracture of right radius and L2 vertebra. The claimant was working as Cleaner. He was sustaining by physical labour. The fracture of L2 vertebra would materially interfere with his physical work. The Commissioner for Workmen's Compensation "having regard to medical evidence, nature of disabilities and avocation of claimant has rightly assessed the permanent physical disability vis -a -vis loss of earning capacity at 45% Apart from this, no others grounds are made out to reduce the compensation. Therefore, there is no merit in the appeal. The appeal is accordingly dismissed. The amount deposited by the insurance company shall be transferred to the Commissioner for Workmen's Compensation.