(1.) THIS appeal is preferred under Section 30 of the Workmen's compensation Act, 1923 (for short 'the Act') against the award dated 25-10-2002 passed in Claim Case No. 48/2002 (Non Fatal) by the Commissioner for Workmen's Compensation- (Labour Court), Jabalpur. The Commissioner by the said order has awarded a sum of Rs. 1,77,550/- towards compensation.
(2.) THE facts Leading to the present case are that the present appellant was employed as Conductor in Truck No. 20- G/1675 on 12-3-2002 when the truck was going from Jabalpur to Gotegaon for loading grains. Suddenly one tyre got punctured. The present appellant being the conductor fixed the jack for changing the tyre but the jack slipped from its position. As a result of which the left hand of the present appellant was pressed and got fractured. The present appellant at the time of accident was aged about 21 years and was getting salary @ 4000/- per month.
(3.) THE claim of appellant is that injuries, which were sustained by him were of permanent in nature, therefore he filed a claim before the commissioner for workmen's compensation. The claim was preferred on the ground that he has rendered 100% unfit for the job of conductor, therefore it was a case of 100% disability and accordingly claim was filed before the commissioner and the evidence was adduced.