Kaushal Jayendra Thaker, J. - (1.) Heard Sri V.C., learned counsel for the appellant, Sri Nigamendra Shukla, learned counsel for the respondent and perused the record.
(2.) This appeal is taken up for final hearing as per provisions of Order 41 Rule 24 of C.P. Code, as the record is sufficient to decide the case.
(3.) The appellant has felt aggrieved by order of Workmen Compensation Commissioner, Meerut, who awarded a sum of Rs.4,36,758/- to the claimant - Naresh Kumar for the employment injury, which he sustained.;