- (1.) Heard learned counsels.
(2.) This appeal is directed against the order dated 1/7/1998 passed by the Workmen Compensation Commission, Sirohi deciding claim case no.W.C./NF/23/1997 (Jhala @ Jhalia vs. Narsingh Ram & ors.)
(3.) The claimant applicant Jhala suffered injury while he was working on truck No. RJW 1400 for carrying on stone and on account of rash and negligent driving, the said truck met with an accident on 24/1/1997 and as a result thereof the claimant applicant suffered fracture of hip bone and injury on head. The claim petition was filed for compensation of Rs. 2 lacs. The learned Workmen Compensation Commissioner relying upon Ex.9, the medical certificate given by Medical Jurist, Govt. Hospital, Sirohi, determined compensation of Rs. 66,852/- on the basis of 30% disability for such fracture. The learned Commissioner, however, did not award any interest nor imposed any penalty on the respondent employer in terms of Section 4 A (3) of the Workmen Compensation Act, 1923.;