ORIENTAL INSURANCE COMPANY LIMITED Vs. MANPHOOL NATH

JUDGEMENT

(1.) The appellant insurance company has preferred this appeal under Section 30 of the Workmen's Compensation Act, 1923 (for short 'WC Act') challenging the judgment dated 31.10.2000 passed by the Workmen's Compensation Commissioner, Bikaner.

(2.) The unfortunate accident happened on 16.1.1997 wherein while driving the truck no.RNS-72, the claimant Manphool Nath met with an accident and sustained injuries.

(3.) The substantial question of law raised by learned counsel for the appellant insurance company in the matter is only to the extent that the medical certificate issued by medical board/doctor shows 63% disability whereas the learned authority below has taken it to be 80% on account of shortening of leg.