2014 AAC 390 (AP) ::(2013) 5 AndhLD 427

Andhra Pradesh High Court

Hon'ble Judge(s): P. Naveen Rao , J

( A ) Employees’ Compensation Act (8 of 1923) S. 8 — Compensation — Assessment of disability — Validity — As per law it is not necessary that Medical Officer who has treated injured first has to issue certificate of disability and loss of earning capacity — Insurer cannot escape from liability on ground that certificate of disability was not issued by that Medical Officer who treated employee first — More particularly, when there is no contra evidence to show that individual was not suffering with same amount of disability and loss of earning capacity as certified by doctor and deposed during course of adjudication. (Paras121314)