ORIENTAL INSURANCE CO. LTD Vs. BHURABHAI BHOJABHAI MEHER

JUDGEMENT

(1.) By way of this appeal, appellant has challenged the judgment and award passed by the Commissioner for Workmen's Compensation Case No.22 of 1990.

(2.) None appeared for respondents.

(3.) In 2010 ACJ 487, it is held by Division Bench that that on account of amputation of right leg below knee, workmen is rendered unfit for the work of a driver, which he was performing at the time of the accident. Therefore, he has lost 100% of his earning capacity. Medical expenses Rs. 5000/- cannot be given under Workmen's Compensation Act.