ORIENTAL INSURANCE CO LTD Vs. BISWAJIT DEB

JUDGEMENT

(1.) The two questions, fall for consideration in this appeal under Section 30 of the Workmen's Compensation Act, against the judgment and award dated 22.03.2002 passed by the learned Commissioner, Workmen's Compensation, West Tripura, Agartala in T.S.(W.C) 18 of 1999 are:

(2.) The fact in gist, sufficient for deciding the questions involved in this appeal is noted:

(3.) Because of permanent disablement of his left leg the claimant is unable to work as assistant (handyman) of the truck or of the vehicle; and over and above, the claimant could not walk without crutch. Qualified Medical Practitioners, who attended the claimant, issued permanent disablement certificate of 40%. Types of injuries suffered by the claimant are not specified in Schedule-I to the Workmen's Compensation Act, 1923. The claimant filed T.S.(W/C) No. 18 of 1999 for compensation under the Workmen's Compensation Act, 1923 against the present appellant and owner of the offending vehicle i.e. respondent No.2.