- (1.) BISHUN Sao, son of late Hira Sao of Chatra filed Workmen Compensation Case No. 21 of 1992 for compensation under the provisions of the Workmen's Compensation Act, 1923 (hereinafter referred to as "the Act").
(2.) HE was employed as driver of the bus (BR-2H-5893), owned by one Dineshwar Sharma of Gaya. On 5.1.1992, while on duty, he sustained injury, when another bus known as "Ranjan Bus" dashed his bus. On account of aforesaid injury his left femur-bone got fractured and he became permanently disable. According to Medical Certificate of doctor he became incapable of working and lost his efficiency to work to the extent of 60%.
(3.) THE claimant's monthly wage was Rs. 1650/- and according to doctor's report he was 30 years old at the time of accident.;