PAMARTHI SUBBA RAO Vs. H RAMA RAO

JUDGEMENT

(1.) THIS appeal came up for hearing on a reference made by a learned single Judge of this Court.

(2.) THE question involved is whether a workman that suffered injuries during the course of employment and became disabled is entitled for compensation on the basis of 100% disablement, in spite of his not suffering injuries, as mentioned in Schedule I of workmen's Compensation Act, 1923, as section 2 (1) (l) of the Act provides for the same, but the proviso to the above Section contemplates that permanent disablement shall be deemed to result from the injuries specified in Part-l of Schedule I or from any combination of injuries specified in Part-ll of Schedule-l.

(3.) AS there are conflicting decisions on this question, the learned Single Judge referred this question to the Division Bench.