- (1.) The Claimant in W.C.No. 108 of 1997, before the Commissioner for Workmen's Compensation & Assistant Commissioner of Labour, II Circle, Guntur (for short "the Commissioner"), has filed this appeal, assailing the order, dated 17-7-1999, passed by the Commissioner.
(2.) The appellant is employed as a Cleaner with the first respondent, on the lorry bearing No. AHJ 7954. He pleaded that on 27-3-1997, while he was on duty, on the said lorry, he sustained injuries, when the vehicle ran over his right leg, at Guntur, on National Highway No. 5. He claimed that his right leg, below knee, was amputated, and claimed compensation under the provisions of Workmen Compensation Act, 1923, (hereinafter referred to as "the Act").
(3.) The first respondent remained ex parte.;