- (1.) In this appeal filed by the appellant Divisional Mechanical Engineer, R.S.R.T.C., Bikaner, the appellant is challenging the order dated 07.10.1998 passed by the Commissioner, Workman Compensation, Hanumangarh in claim application No.WC 2/96, whereby, compensation to the tune of Rs.19,152/- including interest has been awarded in favour of the respondent-claimant.
(2.) Brief facts of the case are that the respondent workman filed application for claiming compensation on the ground that on 22.11.1983 when he was discharging duties as driver at Hanumangarh Depot he suffered injury in the left leg and dislocation of the hip bone. The said injury was sustained by him while pushing the bus. After above incident, the claimant- respondent remained under medical treatment and after recovery he joined the duties, but, he was not in a position to discharge duties as driver, therefore, he was assigned light duties.
(3.) For the above deficiency suffered while performing duties, the claimant-respondent prayed for compensation to the authorities of the Corporation but no compensation was given to him. Therefore, application was filed before the Commissioner, Workman Compensation, Hanumangarh for claiming compensation.;