SAKTHIVEL Vs. T. PALANISAMY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the award passed in W.C.No.53 of 2002 on the file of the Workmen's Compensation Commissioner/Deputy Commissioner of Labour, Salem, by order dated 12.06.2012.

(2.) The very short facts which are necessary to be noticed for disposal of this Appeal are as follows:

(3.) In this context, since it is the cause of the appellant that, such an amputation of one leg would result in loss of earning capacity to the extent of 100%. Therefore, the learned Workmen Compensation Commissioner ought to have taken 100% loss of earning capacity and accordingly, it ought to have been awarded. Since the Workmen Compensation Commissioner taken into account only 80%, aggrieved over the same, the claimant has filed the present appeal.