- (1.) This misc. appeal under Section 30 of the Workmen's Compensation Act, 1923 has been preferred by the appellant- Insurance Company, claiming the following reliefs: "It is, therefore, most respectfully prayed that this appeal may kindly be allowed with costs and the impugned judgment and award dated 21.04.2007 passed by the learned Commissioner, Workmen's Compensation, Udaipur in W.C. Case No.21/2005 (ALC) may kindly be quashed and set aside. Any other order which is deemed just and proper in the facts and circumstances of the case may kindly be passed in favour of the appellant company."
(2.) The matter pertains to loss of vision.
(3.) Learned counsel for the appellant has raised the issue of computation of compensation made by the learned Authority below, while treating the disability beyond the disability percentage mentioned in the certificate.;