MEWA SINGH Vs. DARSHAN SINGH

JUDGEMENT

(1.) RESPONDENT was employed by the appellants as a farm-worker and in the course of his employment, he received injuries. Respondent made a claim under the Workmens' Compensation Act on the allegation that while he was working on the Tokka Thresher Machine, his left hand was entangled due to which he suffered amputation of all the fingers and the thumb of his left hand. He also claimed that at the time of accident, he was earning wages of Rs. 450/- per month and was over 15 years of age. Therefore, he claimed that he is entitled to a compensation of Rs. 20,580/-.

(2.) THE claim petition was contested by the appellants.

(3.) AFTER hearing the learned Counsel for the appellants, find no merit in this appeal. Respondent in order to prove his claim not only examined himself but also examined Dr. Y.C. Markan, Civil Hospital as AW-3. Dr. Y.C. Markan in his statement stated that the respondent was operated upon on 2.5.1981 and amputation was done of his left hand fingers at M.P. Joint level and of the thumb at DIP joint level. He also produced medical certificate, Exhibit A-5 to this effect. On the basis of the evidence, the authority under the Workmen's Compensation Act found permanent partial disablement and loss of earning capacity to the extent of 70 per cent as per entry 3 entered in Part-II, Schedule-I with reference to Section 2(1)(i) and 4 of the Act.