ORIENTAL INSURANCE CO Vs. NARENDER KAUR

JUDGEMENT

(1.) FOR the reasons stated in the application the same is allowed. Question which arises for consideration in the appeal stands concluded by the decisions of the Hon'ble Supreme Court reported as JT 1999 (7)SC 292 Kerala State Electricity Board and Anr. vs. Valsala K. and Anr. followed in the decision reported as 2002 (10) SCC 567 Oriental Insurance Co. Vs. Khajuni Devi.

(2.) THE Hon'ble Supreme Court has held that under the Workmen compensation Act, compensation payable has to be with reference to the statutory provisions in force as on date of the accident.

(3.) LEARNED counsel for the respondents relies upon a decision of the Hon'ble Supreme Court reported as 2001 (II) ACJ 721 Rathi Menon Vs. UOI.