- (1.) ADMITTEDLY Md. Rizwan was working as cleaner on the bus owned by Bhardwaj Pathak. On 23.3.1997, he was on his duty on the said bus, which met an accident on Hazaribagh -Bagodar road at Gilwara Ghati as a result of which he sustained injury in his right shoulder and his right hand was broken. The bus at the relevant time was insured with the New India Assurance Company Limited.
(2.) DURING pendency of the said case, the Workmen Commissioner got constituted a Medical Board, headed by Civil Surgeon, Hazaribagh. The Board examined the claimant on 22.9.1997 and found stiffness of his right shoulder joint due to traumatic injury and about 20% deformity on that account. It is not in dispute that claimant was aged about 21 years at the time of accident and was earning atleast Rs. 1200/ - per month and the accident took place in course of his duty.
(3.) IN course of hearing, when claimant was present in Court, the Workmen Compensation Commissioner observed and found that he was unable to move his right hand and was not in a position to put on even his shirt on his body and effect of the injury was that virtually his right hand was deemed to have been imputed from shoulder.;