NEW INDIA ASSURANCE COMPANY LIMITED Vs. GUNDLAPALLY BALREDDY

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal has been filed by the Insurance Company against the award dtd. 20/6/2008, in W.C.No.5 of 2005, on the file of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Mahabubnagar [for short "Commissioner"], whereunder the claim of respondent No.1 herein was partly allowed granting the compensation of Rs.2,64,930.00.

(2.) There is no dispute with regard to the accident and also injuries sustained by respondent No.1 herein in the accident. As per Ex.A2/wound certificate, respondent No.1 sustained three injuries, out of which, one is grievous in nature, which is on the upper side of right hand and other two injuries are simple in nature. AW2/doctor has assessed physical disability at 30% and the Commissioner took loss of earning disability at 75% for calculation of monitory benefits.

(3.) Heard the learned counsel on either sides and perused the material placed on record.