PROJECT OFFICER JAGANNATH Vs. K B DHAR

JUDGEMENT

(1.) This appeal under Section 30 of the Workmen's Compensation Act, 1923 is against the judgment by the Commissioner for Workmen's Compensation -cum -Assistant Labour Commissioner, (Dhenkanal), Angul in W.C. Case No. 44 of 1997.

(2.) FACTS of the case leading to the appeal are delineated as below : On 11.2.1997 at about 12.50 P.M. while the applicant was going to duty he received a blunt injury on his head due to fall of a check post bar erected by the appellant. Since the injury sustained by him arose out of and in due course of his employment, the applicant filed W.C. Case No. 44 of 1997 before the Commissioner for Workmen's Compensation -cum -Assistant Labour Commissioner, (Dhenkanal), Angul claiming compensation from the appellant.

(3.) OUT of pleadings of the parties, the trial Court framed mainly two issues such as : (i) Whether the applicant sustained injury due to accident on 11.2.1997 during the course of his employment, and (ii) Whether there was any loss of earning capacity of the applicant ?