Report No. 62
1A.25. Disabilities-Classification of.-
The disabilities caused by a personal injury have been classified, in the Act, as follows:-
The large majority of cases for which cash benefits are paid involve temporary total disablement. The employee is unable (in such cases) to work at all while he is recovering from the injury, but he is expected to recover fully. A permanent partial disablement means a worker has a permanent injury, but is not completely disabled. He is usually able to work. If he cannot go back to his old job, he can often do other types of work or be trained to do so. As against this, persons having a permanent total disablement are presumed to be unable to work at all, or unable to work regularly in any well-known branch of the labour market. When death occurs, the purpose of compensation is to provide for members of the family or other persons who have been dependent on the deceased workman.
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