CHANDRAMMA Vs. MANAGER, REGIONAL OFFICE, NCC LIMITED

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal is directed against the final order dtd. 7/8/2018 passed by the High Court of Karnataka, Kalaburgi Bench (hereinafter referred to as "High Court ") in Miscellaneous First Appeal No. 202250/2017 (WC) filed by the Appellant praying to call for the records and set aside the judgment and award dtd. 2/6/2017 passed by Additional Senior Civil Judge and Commissioner for Employees Compensation at Bidar (hereinafter referred to as "Commissioner ") in E.C.A No. 12/2016. The High Court partly allowed the appeal of the Appellant and assessed the income as Rs.8000.00 per month and accordingly computed the compensation at Rs.2,19,512.00.

(3.) Briefly, the facts relevant for the purpose of this appeal are as follows: