GIAN SINGH Vs. CENTRAL ORDINANCE DEPOT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Appellant, an employee of the Central Ordinance Depot, in relation to his work, suffered an accidental injury resulting in the patella bone of the left knee being fractured and consequently removed. As we all know, he or she who looses the patella bone, suffers a handicap in mobility for the reason the movement of the knee is restricted.

(3.) Admittedly, appellant was working as a storekeeper at the Central Ordinance Depot. He sought compensation under the Workmen's Compensation Act.