GADALINGA AND ORS. Vs. NARASIMHALU AND ORS.

JUDGEMENT

(1.) Aggrieved by the quantum of award passed by the Commissioner of Workmen's Compensation, the claimants have preferred these appeals.

(2.) Sri. R.K. Hatti, learned advocate appearing for the appellants contended that the Commissioner of Workmen's Compensation has committed error in reckoning wages of the workmen/appellant/s at Rs. 2,200/ - per month when there is credible evidence placed on record in proof of the wages of the workmen at Rs. 3,000/ - per month. He further contended that non -awarding of interest for the period after expiry of 30 days from the date of occurrence of accident is illegal. Learned Counsel submitted that in view of the record of the case, substantial questions having arisen for determination, there is need to modify the impugned judgment and award entitling the appellants to enhance compensation with interest.

(3.) The appellants were claimants before the Commissioner of Workmen's Compensation. The cases of the appellant were taken up together along with cases filed by other injured workmen, for consideration and decision.