RAZAK Vs. T. KONDA REDDY

JUDGEMENT

(1.) Though this appeal and cross objection are listed for orders on IA, with the consent of learned counsel for both the parties, they are heard and taken up for final disposal.

(2.) The appellant-Insurance Company has assailed the judgment and award passed in WC No.84/2008 dated 23.04.2011 passed by the Labour Officer and Commissioner for Workmen Compensation, Koppal. Whereas, the respondent-claimant in the said case has filed cross-objection seeking for enhancement of compensation and awarding a total compensation of Rs.3 lakhs with interest from the date of the accident till realization. By the said judgment and award, the Commissioner for Workmen Compensation has awarded a total compensation of Rs.1,42,619/- with interest at 12% per annum after one month from the date of judgment.

(3.) Being aggrieved by the same, the respondent/claimant has challenged the impugned judgment and award on issue of notional income of the workman considered by the Court below at Rs.3,000/- per month.