NATIONAL INSURANCE COMPANY LTD. Vs. RAJ KUMAR

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 10.01.2011 passed by the Court of Workman Compensation Commissioner, Jaipur.

(2.) Assailing the judgment, learned counsel for the appellant contended that in spite of the respondent having permanent disability to the extent of 21% as per permanent disability certificate, the Commissioner has erred in assessing the same to the extent of 40% for the purposes of assessment of loss of earning capacity.

(3.) Learned counsel for the respondent-claimant supporting the findings recorded by the Commissioner, submitted that there has been no error in assessing the loss of earning capacity of the claimant in view of his nature of work and the appeal deserves to be dismissed as no substantial question of law is involved therein.