GUMAN MAL LODHA, J. - (1.) THIS appeal is directed against the judgment of Workmen's Compensation Commissioner dated 27 -12 -1979 is case No. 28/1977, whereby he awarded Rs. 10,752/ -.
(2.) HARPHOOL was serving with the Railway. On 5 -9 -1977 while he has bitten by some insect. He was admitted in the hospital, and ultimately his leg was amputed for 6' resulting in permanent disability on 70% working capacity. Surprisingly enough the Union of India filed this appeal which should have been and could have been avoided. The State wedded to Socialism in preamble of the Constitution should curb and stop such anti workmen and antihumantarian luxury litigation.
(3.) LEARNED Counsel for the appellant could not point out any serious infirmity in the judgment of Workmen's Compensation Commissioner.;