- (1.) Heard Sri Pranjal Mehrotra, learned counsel for the appellant and Sri A.T. Pandey, learned counsel, appearing on behalf of the claimant-respondents.
(2.) The only submission raised by the learned counsel for the appellant is that the Tribunal has awarded the compensation taking 30% disability on the basis of the medical certificate issued by the Chief Medical Superintendent only, while the Tribunal ought to have applied its mind that whether the disability was in respect of any particular part of the body or in respect of whole body and what would be the effect of such disability on the earning capacity, but nothing has been considered by the Tribunal in this regard. Reliance has been placed on the decision of the Apex Court in the case of Raj Kumar v. Ajay Kumar and another, 2011 1 TAC 785.
(3.) Learned counsel, appearing on behalf of the claimant-respondents, submitted that let the matter be remitted back to the Tribunal to decide afresh.;