S.AMEER Vs. BHIMA DINAS.K

JUDGEMENT

(1.) MFA No.354/2008 is filed by claimant for enhancement of compensation. MFA.CROB No.102/2010 is filed by Insurance Company for reduction of compensation.

(2.) I have heard learned counsel for claimant and learned counsel for Insurance Company.

(3.) THE claimant was working as a driver in a private car. The Commissioner for Workmen's Compensation has determined his wage at Rs.3,500.00 per month, which in my considered opinion does not call for interference. The other facts not being in dispute, claimant is entitled to compensation of Rs.80,372.00 (Rs.2,100.00 x 153.09 x 25%).