- (1.) HEARD Saral Srivastava, learned counsel for the appellant and I. M. Tripathi, learned counsel for the respondent and perused the record.
(2.) EMPLOYEES' State Insurance corporation has challenged the order dated january 27, 2001 passed by the Employees' insurance Court, Kanpur Nagar in appeal No. 244 of 1993 Kamal Ahamad v. Employees' state Insurance Corporation)whereby the employee Insurance Court has determined the permanent partial disability of the respondent to the extent of 10%.
(3.) THE respondent was an employee of the elgin Mill and was insured with the Employees' state Insurance Corporation. He suffered injury in his left eye while on duty on January 6,1990. The Medical Board rejected the claim of the respondent on July 25, 1991 whereupon the respondent preferred an appeal before the employees' Insurance Court, which has been partly allowed by the impugned order.;