BINDDADIN RAMASRAY VARMA Vs. RAMSAJIVANSINGH B. SINGH

JUDGEMENT

(1.) Admit. Learned counsel for the respondents waive service. By consent of the parties, the matter is placed on board for final hearing.

(2.) This appeal is directed against the Judgment and Order dated 29th April, 2009 rendered by the learned Commissioner for Workmen's Compensation and Judge, Sixth Labour Court allowing the claim of the appellant partly.

(3.) Being aggrieved by the rejection of the part claim of the appellant, the appellant has preferred this appeal. It is not in dispute that the insurance company has already paid the appellant in terms of the judgment and order dated 29th April, 2009. The insurance company has not challenged the said judgment dated 29th April, 2009. It was the case of the appellant that on 13th December, 2003 the appellant was injured while working as Labourer on truck of respondent no.1 and sustained compression fracture of vertebrae L1 & L2 and was treated in LTMG Sion Hospital. It was the case of the appellant that he has a residual permanent partial impairment of 65% and lost control on bowels and urethra and he has obtained the disability certificate from Dr. Amit Ajgaonkar.