LAKHMI BAI ALIAS LAXMI BAI Vs. JAITUN SHEKHANI

JUDGEMENT

(1.) Being aggrieved with the order dated 17-10-2001 passed in Case No. 60/2000/W.C. Act/Fatal/I/B by the Commissioner for Workmen's Compensation, Labour Court, Jagdalpur (hereinafter referred to the Labour Court), the appellant/claimant has filed this appeal for enhancement of amount of compensation.

(2.) The facts, briefly stated, are as under:-

(3.) Mr. Prafull Bharat, learned Counsel appearing on behalf of the appellant, raised only one ground. He submitted that "two thousand rupees" existing in Explanation II (supra), was substituted by "four thousand rupees" w.e.f. 8-12-2000 and the Labour Court passed the order on 17-10-2001, therefore, the amount of Rs. 2,000/- which was existing prior to 8-12-2000 should have been taken as Rs. 4,000/- and on that amount the compensation should have been calculated.