KURIAN JOSEPH,J. - (1.) Leave granted.
(2.) The appellant approached the Commissioner, Workmen's Compensation, Latur, Maharashtra for compensation in which it was held that he lost two toes of his left leg and that there were also burn injuries. The appellant was a driver. By order dated 09.07.2012 the Commissioner, Workmen's Compensation awarded compensation of Rs.2,79,367/- with interest @ 12% per annum from the expiry of one month from the date of the accident till realization. The insurer, respondent No.1 herein, challenged the award before the High Court. The High Court as per the impugned order reduced the compensation to a meager sum of Rs.83,664/-.
(3.) Despite service of notice there is no appearance for Respondent No.1/Insurance Company.;