ALI ASGAR Vs. OM PRAKASH RAI

JUDGEMENT

(1.) This appeal seeks enhancement of the compensation granted by the learned MACT vide order dated 10.10.2017 in MACT No. 4619/16, on the ground that the appellant has suffered not only 74% disability apropos both his lower limbs but also a spinal injury i.e. fracture/dislocation L-3 and L-4 of his spinal cord because of the motor vehicular accident. The impugned order has recorded the disability as under:-

(2.) The said appellant is present in the Court. He is holding a bamboo stick in his hand and he cannot move about on his own without seeking assistance.

(3.) While the permanent physical impairment apropos both his lower limbs is 74%, functional disability as a helper on a truck or any other employment as a helper would be 100%. Accordingly, his functional disability would be treated as 100% functional disability.