- (1.) The correctness of the assessment of the respondent's loss in earning capacity due to physical disability caused by the injury sustained by him arises for consideration in this appeal which is directed against the judgment and order dt 4th Dec, 1973 of the learned Commissioner, Workmen's Compensation Court.
(2.) The respondent claimed compensation for 100% disability because of injury sustained on the left chest, right ankle due to accident arising out of and in course of the respondent's employment under the appellant on 14th Feb. 1970. The respondent's case was that as he was found unfit for employment he was placed on light duty as office peon. He was unfit for any physical work. He claimed Rs. 11, 200/- @ 100% loss in earning capacity.
(3.) According to the appellant, the respondent sustained very minor injury for which he was treated by the appellant and was made completely fit to resume duties. The assessment of loss in earning capacity as claimed by the respondent was also denied.;