- (1.)Though this appeal is listed today for orders, it is taken up for final hearing by consent of the learned counsel for the parties. Heard the arguments on merits and perused the records.
(2.)This appeal is by the Insurance Company and the challenge is on quantum. The claimant has suffered injury during the course of the employment in accident dated 22nd May 2011. It is averred by the claimant that he was working as a driver and he was earning about Rs. 8,000.00 per month and in addition Rs. 150.00 batta per day.
(3.)The doctor who has been examined has deposed that injured suffered 40% disability. The wound certificate and other medical reports confirms that injured has suffered fracture of femur of both legs. The Commissioner for Workmen's Compensation at Yadgir by award dated 12th April 2012 awarded a compensation of Rs. 6,29,462.00.