Charan Singh Tiwana, J. - (1.) This appeal by Inderjit Singh is under Sec. 30 of the Workmen's Compensation Act, as the Senior Sub Judge, Sangrur, acting as the Commissioner under the said Act, by an order dated September 2, 19 6, disallowed the compensation amounting to Rs. 9,700/ - which was claimed by him.
(2.) The Appellant was employed as a conductor by Messrs Sidhu Transport Service Respondent No. 1. A certain bus upon which the Appellant was working met with an accident as a result of which he received an injury on his left thigh on March 22, 1974. There was a fracture of a tone which according to the Appellant, united subsequently butled to the shortening of the log According to him, the log became 'unserviceable' and he could not, therefore, attend to ordinary routine of life. He considered the loss to be such which entitled him to such compensation as he would have bees entitled to as if his leg had been amputated He asserted that his monthly wages at the time of the accident were Rs 200/ -.
(3.) Respondent No. 1 before the Commissioner admitted this fact that the Appellant was employed by it and that the injury had been caused during the course of its employment. However, liability for the payment of compensation was denied. Respondent No. 2 also denied its liability;