ESIC Vs. SIDHA NATH

JUDGEMENT

(1.) Heard Sri Rajesh Tiwari, learned counsel for the appellant. No one appears on behalf of the respondent, despite service of notice and the list having been revised.

(2.) This is an Appeal against the order dated 29.7.1991, passed by the Judge, Employees State Insurance Court, Kanpur by which he has allowed the Appeal filed by the respondent against the order of the Medical Board.

(3.) The brief facts, giving rise to the present Appeal, are that it was claimed by the claimant that on 21.6.1990, he suffered injuries in his right index finger during the course of the employment resulting into chip fracture of terminal phalanx of right index finger, which has resulted into permanent loss of earning capacity. The Medical Board has assessed the loss of earning capacity at 1%.