- (1.) Mr. D.C. Ghosh, learned Counsel for the appellant assailed the impugned order particularly on its viability but we are unable to accept the submission made by the learned Counsel.
(2.) It is a case where a cleaner who is admittedly covered by the policy by payment of additional premium as an employee, lost his eye in an accident. The Commissioner, Workmen's Compensation awarded a sum of Rs. 1,14,529 as compensation for the total loss of one eye.
(3.) We are afraid even such compensation awarded by the Tribunal needs any interference by this Court. This appeal is, therefore, dismissed.;