- (1.) This appeal is directed against the order dated May 29, 1992 passed by the Judge, E.I. Court in Appeal No. 214 of 1991.
(2.) The brief facts of the case are that the respondent on August 22, 1988 suffered employment injury in his right ear. The respondent pleaded that the aforesaid employment injury has caused deafness in the right ear which has resulted into permanent loss of the earning capacity to the extent of 50%.
(3.) The respondent was referied to by E.S.I. Medical Officer to L.L.R. Hospital. The E.N.T. Specialist found deafness in the right ear. The Medical Board also found the haseld perforation in the left tymponic membrane. The Judge E.I. Court by the order under appeal has held that the appellant is entitled to 30% loss of earning capacity permanently.;