RAMA @ RAMAIAH S/O LAKSHMAIAH Vs. THE NEW INDIA ASSURANCE COMPANY LIMITED BY ITS MANAGER AND SRI. PUTTABYRAPPA S/O BUDDAPPA

JUDGEMENT

(1.) THIS appeal is by the claimant challenging the order of the Commissioner for Workmen's Compensation, Sub -Dvn. I at B'lore, (hereinafter referred to as 'the Commissioner' for short) only in so far as issue No. 3 holding that the claimant has failed to examine the doctor to ascertain the loss of earning capacity and in the absence of evidence of doctor, he cannot award compensation.

(2.) FOR the sake of convenience the parties are hereinafter referred to as they are referred to in the claim petition before the Commissioner.

(3.) THE claimant in support of his case has examined himself as P.W.1 and has produced as many as 7 documents which are marked as Exs.P -1 to P -7.