NATIONAL INSURANCE COMPANY LIMITED Vs. R VISHNU

JUDGEMENT

(1.) In this appeal presented under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as the 'Act'), the following three questions of law arise for consideration:-

(2.) Whether the Workmen's Compensation Commissioner has no jurisdiction to award compensation higher than what is asked in a claim petition presented under Section 10 of the Act even though according to law the claimant is entitled to a higher rate of compensation?

(3.) Whether the extent of permanent disability suffered as specified in the Schedule to the Act is a bar for pleading and proving that actually the concerned employee had suffered higher percentage of, or total, disability?