PURAN DUTT Vs. HIMACHAL ROAD TRANSPORT

JUDGEMENT

(1.) THIS is an appeal by the workman under Section 30 of Workmen's Compensation Act. The appeal has been admitted on the following substantial questions of law:

(2.) THE brief facts necessary for the decision of the case are that the appellant Puran Dutt was working as a driver in the Himachal Road Transport Corporation (H.R.T.C). On 29.9.1999 the claimant was on duty with bus No. HP 07-2099 which met with an accident. The claimant suffered serious injuries in the accident and his right leg was crushed. He was taken to hospital. In view of the injuries, the claimant has suffered 30 per cent disability. However, there is sufficient material on record to show that as far as the work of driving is concerned, he is totally unable to do this work.

(3.) SECTION 4(1)(c) of the Act reads as follows: