SHANKAR Vs. CHIEF ENGINEER KPTCL

JUDGEMENT

(1.) APPELLANT was working as a lineman under the respondents on temporary basis. In the discharge of duties, in the course of employment, the appellant suffered electrocution and his lower limbs are paralyzed. The respondent was paid a sum of Rs.l,590/-p.m. on daily wage basis. The WC Commissioner has considered the said amount as the wage and awarded the compensation of Rs.2,02,042/-. The appellant is in appeal on the ground that the compensation awarded is inadequate and in accordance with the W.C. Act.

(2.) THE following substantial question of law arises for consideration :-