NATIONAL INSURANCE CO LTD Vs. BIJAY KUMAR SAHU

JUDGEMENT

(1.) THE present appeal is against the judgment and award dated September 19, 1998 passed by the Assistant Labour Commissioner cum Commissioner for Workmen's Compensation. Cuttack allowing claim petition registered as W.C. Case No. 424 of 1991.

(2.) THE claimant Sri Bijay Kumar Sahu in W. C. Case No. 424 of 1991 claimed that he was working as one of the coolies in the truck bearing Registration No. OSU 8409 at the time of accident. According to them, on October 8, 1991 the aforesaid truck loaded with morum was coming from Jagatpur side and he along with other coolies was in the said vehicle. Near Chahataghat on the Ring Road, the said truck met with an accident in which he and Ors. sustained injuries. Claimant sustained bilateral fracture of heel bone and multiple abrasions around his elbow. In his claim case he alleged that the injuries suffered by him caused permanent partial loss of earning capacity.

(3.) IT appears from the judgment that the Commissioner reached the following basic findings :