2003 LAB. I. C. 733 ::2003 AIR - KANT. H. C. R. 495 ::(2004) 3 ACC 71 ::(2003) 96 FacLR 740 ::(2003) 3 ACJ 2127 ::(2004) 2 TAC 416 ::(2003) 2 Kant LJ 301

Karnataka High Court

Hon'ble Judge(s): S. B. Majage , J

(A) Workmens Compensation Act (8 of 1923) , S.4— Amount of compensation - Grant of on the basis of minimum wages notification - Specific evidence of appellant regarding salary and bhatta of the deceased - Not rebutted in cross examination - Commissioner not right in invoking minimum wages notification - Quantum of compensation increased to Rs. 221370/-. (Para 4) (B) Workmens Compensation Act (8 of 1923) , S.4A(3)— ompensation - Liability to pay interest - Arises 30 days after it falls due i.e. on the workman sustaining injury or death and not 30 days after adjudication of claim. (Para 6)