AIR 1999 SUPREME COURT 3502 ::1999 AIR SCW 3496 ::1999 LAB. I. C. 3290 ::1999 (8) ADSC 113 ::1999 Lab LR 1186 ::(1999) 2 ACC 656 ::1999 (2) CurLR 868 ::(1999) 83 FacLR 508 ::2000 SCC (L&S) 50 ::1999 (8) SCC 254 ::(1999) 2 LabLJ 1112 ::(1999) 6 Scale 31 ::2000 (1) ACJ 5 ::(2000) 1 TAC 6 ::(2000) 1 AndhWR 39 ::2000 (1) BLJR 8 ::2000 BLJR 1 8 ::1999 (95) FJR 521 ::(1999) 4 CurCC 251 ::2000 (2) MadLW 77 ::1999 (3) Ker LT 348 ::1999 (4) LabLN 1183 ::1999 (5) ServLR 209 ::(1999) 3 UPLBEC 2450 ::2000 (2) LRI 620 ::1999 (8) Supreme 362 ::(1999) 6 Andh LT 6 ::(1999) 7 JT 292 (SC) ::1999 (7) JT 292 ::1999 (9) SRJ 494

Supreme Court Of India

(From : Kerala)*

Hon'ble Judge(s): A. S. Anand, S. Rajendra Babu, R. C. Lahoti , JJJ

Workmens Compensation Act (8 of 1923) , S.4, S.4A— Compensation and interest - Amount of compensation payable - Relevant date for determining is date of the accident - And, not date of adjudication of claim - Accident took place @page-SC3503prior to amendment made in 1995 - Claimants not entitled to enhanced amount of compensation payable on account of amendment made in 1995 - However, in view of fact that amount involved was partly and long time has elapsed Court refused to interfere with enhanced amount of compensation awarded.New India Ass. Co. v. V. K. Neela-kandan, Civil A. Nos. 16904-16906 of 1996, D/- 6-11-1996 (SC), Overruled.United India Ins. Co. v. Alavi, 1998 (1) Ker LT 951 (FB), Approved. (Para 5 7)