- (1.) Anwar Hussain, son of Abdul Razzaq, of village Farah, district Nawadah was employed as Cleaner of a Truck (WB-11-7554). He was 35years old and was getting only salary of Rs. 2000.00 when on September 1, 1995 he sustained injuries after the said truck met with an accident. The said vehicle was insured with the New India Assurance Company Limited, at the relevant time.
(2.) In Workmen Compensation Case No.6 of 1996, filed by the said injured cleaner under the provisions of the Workmen's Compensation Act, 1923, a sum of Rs. 78,824.00 was calculated as compensation amount payable to him.
(3.) In course of hearing of the case before the Workmen Compensation Commissioner, on August 5, 1998, a Medical Board under the Chairmanship of Civil Surgeon-Cum-Chief Medical Officer, Nawadah examined the claimant and found a case of traumatic deformity of his left lower limb and upper limb to the extent of 60%.;