UNITED INDIA INSURANCE CO LIMITED Vs. RAMAVTAR

JUDGEMENT

(1.) This appeal has been filed by the appellant-Insurance Company against the judgment dtd. 2/6/2009 passed by the Court of Commissioner Workmens Compensation, Tonk (for short 'the Commissioner') in case No.WCC NF/37/2005 by which the claim petition filed by the claimant-respondent has been allowed and the appellant-Insurance Company has been directed to pay compensation of Rs.1,30,950.00.

(2.) In this matter, arguments were already heard on 12/1/2022 and on that date, counsel for the parties sought time to submit brief submissions along with the relevant judgments, in support of their contentions.

(3.) The main objection of the appellant-Insurance Company in this case is that the claimant sustained 18% disability but the Commissioner has committed illegality in accepting the loss of earning capacity of the claimant to be 28% without there being any medical evidence in support thereof.