BRANCH MANAGER NATIONAL Vs. SAHEBA SAHU

JUDGEMENT

(1.) HEARD .

(2.) THOUGH this matter was listed for orders on consent of the Learned Counsel for the parties the same was finally heard and is disposed of.

(3.) THE judgment passed by the Commissioner for Workmen's Compensation, Ganjam, Berhampur in W.C. Case No. 43/95 is assailed by the Insurance Company. Admittedly, the claimant was working under Respondent No. 2 as a driver he sustained injuries in course of discharging his service on account of the accident of the truck bearing Registration No. OR -07 -7635. In support of the claim, the claimant produced certain documents including the certificate granted by the treating physician. The certificate clearly reveals that the claimant suffered from Malunited fracture of both bone of right leg, stiff knee, stiff ankel 1' shaftings of the right leg causing 50% disability, which is permanent in nature. Relying upon such certificate and taking into consideration the wage of the claimant to be Rs. 1500/ - per month the Commissioner for Workmen's Compensation awarded a sum of Rs. 49,265/ - and further directed that if the amount is not paid within one month from the date of the order, 50% penalty with 12% interest will be charged over the awarded amount.