- (1.) THE Employees' State Insurance Corpotion has filed this appeal against the judgment of the Additional District Judge, Ganganagar. dated 15-11-1972 dismissing the claim of the appellant for the reimbursement of the permanent disablement benefit given to Surjan Singh, who was a workman of the Sadul Textiles Ltd. , Sri Ganganagar.
(2.) SURJAN Singh was working on loom No. 354 in the mill owned by the respondent No. 3 Shri Sadul Textiles Ltd. Sri Ganganagar on 24-21967. It is alleged that the iron bangle of Surjan Singh got entangled with the screw of the shaft when he was trying to lift the weft pin resulting in an accident which caused compound fracture in the forearm of Surjan Singh. A report of the accident was immediately made by Shri N. K. Sondhi, Factory Manager.
(3.) THE plaintiff-Corporation convened a medical board to examine Surjan Singh and it was discovered that Surjan Singh had sustained 45% loss in his working capacity under Section 51 of the Employees' State Insurance Act, 1948 (hereinafter referred to as "the Act" ).;