CHHOTU LAL Vs. HEMARAM

JUDGEMENT

(1.) THIS is an appeal by the employer against the order of Work-smen's Compensation Commissione, Bikaner, dated 9-10-1963, allowing compensation of Rs. 5040/- to the respondent,

(2.) THE appellants were running saw mill in the city of Bikaner and the respondent was employed as a workman at that mill. THE respondent's case before the Workmen's Compensation Commissioner was that on 17-8-65 while he was performing his duty at the sawmill his left hand at the wrist joint was cut and amputated on account of which he suffered permanent partial disability causing reduction of his income.