- (1.) Leave granted.
(2.) The compensation under the Workmen's Compensation Act, 1923 awarded to the appellant has been reduced from Rs.4,28,376/- to Rs.1,71,350/- by the High Court.
(3.) The injury suffered by the appellant-claimant is loss of one eye and the physical disability suffered though is to the extent of 30%, the same, in our considered view, has resulted in 100% loss of the earning capacity of the appellant. This is because the appellant was a professional driver and employed as such.;