B. Amit Sthalekar, J. - (1.) Heard Sri Prabhakar Tandon, learned counsel for the appellant and Sri S.K. Mehrotra, learned counsel for the respondent-Insurance Company.
(2.) This appeal has been filed challenging the award of the Commissioner, Workmen's Compensation Act, Kanpur Region Kanpur dated 20.2.2002 in Claims Compensation Petition no. 27 of 2001 (Kailash Chandra Gupta Vs. Vinod Kumar Bhatia and another).
(3.) In this appeal, question no. D raises substantial question of law, which reads as under:- "(D) Whether the appellant is entitled his claim in accordance with the finding not recorded that the injured person has loss his earning capacity upto the extent of 100% because he is no more capable of doing his job which he was performing upto the date of accident?";