MANAGER, NORTH CHANDAMETA Vs. BASANTI BAI

JUDGEMENT

(1.) THIS is an appeal under Section 30 of the Workmen's Compensation Act.

(2.) THE respondent/workmen sustained injury in her left wrist daring the course of her employment. As a result of that injury the wrist movement was restricted. She was, therefore, offered by the employer viz., Manager North Chandameta Colliery, Parasia/appellant Rs. 1,176/- that payment did not satisfy her. She, therefore, preferred a claim before the Commissioner, Workmen's Compensation Jabalpur. The Commissioner recorded some evidence including that of Doctor Vasudeo who opined that there is partial permanent disablement and there is some restriction in the movement of the wrist. It was found that she was paid Rs. 520/- per month. On this basis, the loss of earning capacity assessed was at 25% and the Commissioner awarded a sum of Rs. 7,560/- as compensation payable to the respondent/workmen. Taking a sum of Rs. 1,176/- already paid to her on this count, the Commissioner awarded Rs. 6,384/-.

(3.) FOR the aforesaid reasons I find no infirmity in this appeal which has to be dismissed.